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State of Rajasthan - Section
Section 888 in Rules of the High Court of Judicature for Rajasthan, 1952
888. Copies of books etc.
- Where the application is for the copy of a book, register, map or plan or any extract thereof, the Head Copyist shall, as soon as it has been received from the Registrar or the Deputy Registrar, as the case may be, cause an estimate to be made of the cost of preparation of such copy and submit it along with the application to the Registrar. After the Registrar has approved the estimate, it shall be communicated to the applicant if present, or notice thereof shall be affixed on the Notice Board of the Copying Office on two consecutive working days and the applicant shall be required to deposit the estimated cost within seven days. If the application has been received by post, a copy of the notice shall be sent by unpaid post to the applicant requiring him to deposit the estimated cost within ten days. If within the time aforesaid the estimated cost mentioned in the notice is paid to the cashier or received by him by money order, he shall enter it in the Register of Petty Items and inform the Head Copyist. The Head Copyist shall obtain the order of the Deputy Registrar for the purchase of the necessary stamp, tracing cloth etc. and the copy shall thereafter be prepared. If the cost is not received by the cashier within the aforesaid time, the application shall be rejected.[888A. Photostat Copies. - (1) The scale of charges for photostat copies of any judgment, deposition, decree, document, book, register, map, plan, photograph or any other paper is prescribed as under:-| For one copy | Rs. 2.00 per page. |
| For each additional copy | Rs. 1.50 per page. |
| In case the copy is to be reduced in size or enlarged withinthe limits of half size to double size, the charges will be twicethe rat es mentioned above: |