Section 522 in High Court Rules and Orders In M.P.
522. The fee for preparing copies shall be forty paise for every 240 words or fraction thereof, whether in English or in any Indian language. Copies acquired by officers of the Central or Provincial Government or by officers of the Government of Burma for Government purposes shall be made on plain paper, free of cost, provided that copies of any part of the record of a case to which the Secretary of State for India in Council is a party, when required by a Government office or pleader for purposes connected with the conduct of the case, shall be supplied on payment of the requisite fee. The fee is received by the head-copyist in cash and is utilised for purchasing court-fee stamps. Court-fee stamps of a value equal to the copying fee for the sheet are attached to every sheet of a copy.
