- When an application is made for a copy of a book, register, map or plan or any extract thereof or for a copy of a document not in the language of the court, which the regular copying staff cannot prepare, an estimate shall be prepared under the orders of Presiding Officer and shall be laid before him for sanction. Likewise an estimate shall also be prepared for a copy of a decree which owing to its length or complexity, cannot reasonably, in the opinion of the Presiding Officer, be prepared by the regular copying staff for the fixed charges in Rule 219 under the orders of the Presiding Officer.The particulars of the estimate as sanctioned shall be entered in column No. 10 of the prescribed Register (Reg. 11) and the signature of the Presiding Officer shall be obtained therein and the amount of the estimate as sanctioned shall be communicated to the applicant, upon payment of such amount being made by the applicant the Presiding Officer of the court shall arrange, if possible, for a copy to be made thereof and compared with the original by such special copyist as are forthcoming within his jurisdiction and may, in his opinion, be relied upon for the purpose. If no such persons are forthcoming, he may sent such document together with copy of this rule to a court in another district or State where such special copyists are available with a request that such court have the copy made. Any necessary charges incurred over and above the estimated amount shall be borne by the applicant. If payment is not made within a week of the communication of the estimate to the applicant, the application shall be rejected.The Head Copyist shall make proper entries in the Prescribed Register (Reg. 11) of the sanctioned estimates of copying charges for copies of books, registers, maps or plans or extracts thereof.The special copyist appointed for such purpose shall be paid his fee from the amount deposited (in cash) by the applicant, from which deposit the cost of material, if any, required for the preparation of the copy of map, plan, etc., shall also be defrayed.
