- A copy of the original decree and of the appellate decree in a [suit by an indigent person] [Substituted by Notification No. 907/VIII-b-189, dated 5-9-1979, w.e.f. 16-2-1980.] or appeal shall, on application, be supplied to a Government Law Officer free of charge.A copy of the whole or any part of a record, when required for the purpose of conducting any trial or investigation or appeal on the part of Government in any criminal court, shall ordinarily, on application, be supplied free of charge to a Government Law Officer or to any person authorised in this behalf by the Magistrate of the district: provided that, should the presiding Judge be of opinion that the demand made is in excess of what is necessary for the purpose stated in the application for such copy or copies, he may refuse to grant free of charge any or all of the copies applied for, and, in such case, he shall at once report his refusal, with the reasons therefor, to the High Court.A copy of an award or agreement made under the Land Acquisition Act shall, on application, be supplied free of charge to a person claiming under such award or agreement.Presentation
