(4)Copying fees, which are not to be confused with Court-fees payable on copies under Articles 6 to 9 of the First Schedule to the Court-Fees Act, 1870, are payable by means of impressed copy stamps, known as 'copy folios' and Court-fee labels overprinted with the words 'For Copies Only' in the manner prescribed in Rule 39 of the U.P. Stamp Rules, 1942.Note. - [For rules as to search and copying fees, see Chapters IX and X of these rules.] [Substituted by Notification No. 101/VIII-b-1, dated 28th February, 1962, published U. P. Gazette, Part II, dated 9-6-1962.] The succeeding rules relates only to the Court-fees leviable under the Court-Fees Act, 1870.
