(a)Except as hereinafter provided, every application for a copy by a stranger to the suit, appeal, motion or proceeding in the record of which the copy is applied for, shall be presented to the [Head copyist] [Substituted for the word 'Munsarim' by Notification No. 899/IV-h-36, dated 4-9-1979, w.e.f. 20-10-1979.], and shall be laid before the Judge for orders.Copies from a case under hearing. - (b) Every application for copies of deposition in a case under hearing and as the case proceeds, whether made by a stranger or a party to the case, shall be presented to the Judge for orders. All such applications must be for urgent copies.If the application be granted the procedure prescribed by Rule 254 shall be followed [* * *] [The words 'saved and except that' omitted by Notification No. 899/IV-h-36, dated 4-9-1979, (w.e.f. 20-10-1979).].(1)and (2) [* * *] [Clauses (1) and (2) omitted by ibid.].
