Section 386 in Civil Court Rules of the High Court of Judicature at Patna
386.
No one but a copyist appointed by the District Judge shall be employed in the preparation of copies [G.L. 7/63, G.L. 4/65, G.L. 8/65] :Provided that where it appears that the granting of ordinary copies is likely to be much delayed by reason of having to furnish urgent copies, an extra copyist may be temporarily appointed by the Judge-in-Charge for the number of days actually necessary.
