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State of Uttar Pradesh - Section

Section 154 in The General Rules (Criminal), 1977

154. Register of application for copy.

- The head copyist under the supervision of the officer-in-charge of the copying department for the Court shall enter every order for a copy-
(1)in the Court of Session, in the appropriate register prescribed for Civil Courts.
(2)in other Courts in a register in Form No. 8.When such order was made on an application, the serial number marked on such application shall be entered in the register.In such register the entries relating to urgent application shall be made in red ink, and all other entries shall be made in black ink.In the column of remarks an entry shall be made showing the manner of disposal of each fee paid in cash.