(1)Copies of documents such as maps, registers and statements may have to be prepared on paper other than the ordinary copying sheet. Where such documents are forms the copies shall, where possible, be made on the appropriate forms, as in Rule 646. The head copyist shall take such advance as he considers necessary for the preparation of the copies, but the superintendent or the officer-in-charge shall decide how much is to be charged after examining the completed copy. The head copyist shall affix Court-fee stamps to the copies so prepared, the value of the stamps being equal to the amount the copying fees so decided.(2)Except in the copying section of Sessions Court copies of maps shall be made on tracing cloth to be supplied by the head copyist, and the charge for copying shall be in accordance with the scale authorized by the Deputy Commissioner for each district in respect of maps prepared in the copying section on the revenue side. The charge shall be sufficient to cover the cost of the cloth and the preparation of the copy, and shall not be less than one rupee.(3)If in the copying section of a Sessions Court a map is to be copied on tracing cloth, the applicant shall provide the cloth.
