Section 6G in The Rules of the High Court of Orissa, 1948
6G. [] [Inserted vide C.S. No. 47 (X-8/86/15.12.1986).]
No charge will be levied in preparing the xerox coy of any document of the official use by the High Court establishment. However the account of the same, will be kept by the Xerox Operator.]
