- Every copy that is not made on stamped paper shall be made on paper of durable texture supplied by the Government.Every copy of a proceeding in a case shall be made with a heading containing the following particulars :(i)name of the Court, name and power of Presiding Officer ;(ii)serial number, nature and year of case ;(iii)name of police station ;(iv)name, parentage and residence of accused, if any ; and(v)the number of words in the copy.When a copy has been made it shall be signed by the person who made it. If such person is not the head copyist, the head copyist shall then examine the copy and correct it, if necessary; when it is correct, he shall certify it to be a true copy, stamp, each sheet of the copy or blank sheet with the stamp of the Court or record-room and serially number the sheets. If the head copyist made the copy, such duties shall be performed by some person appointed for the purpose by the officer-in-charge of the copying department. A copy shall not be certified as a true copy unless it sets out the value of each stamp, if any, upon the original.A copy shall not be issued to any person until it has been examined, certified, stamped and paged ; and a copy shall not be delivered to an applicant until the requirements of Rule 152 have also been complied with.
