Section 108(4) in U.P. Consolidation of Holdings Rules, 1954
(4)Application for copies of maps and final documents prepared under the provisions of the Act not covered by sub-rules (1) to (3) shall be made to the Assistant Consolidation Officer, or in respect of copies of judgments statement, etc., forming part of judicial proceedings, shall be made to the Presiding Officer of the Court concerned and shall be charged for according to the scale of fee and in the manner laid down in Chapter IX of Manual of Orders of Government of U.P. in the Revenue Department.
