Section 2E(2) in The High Court of Karnataka Rules, 1959
(2)Where copying charges are paid in Court-fee labels; copies [shall be prepared either by photocopying or on substantial foolscap paper] [Substituted by Notification No. LCA-I, 444 of 1982 date 9.3.1983] and the payment of the charges and the mode of payment shall be certified at the top of the first sheet by the Examiner over his signature. The Court-fee labels representing the copying charges shall be affixed to the certified copy and cancelled in the manner prescribed by law before the copy is delivered or posted for delivery to the applicant.] [Inserted by Notification No. ROC 2067 of 1967 dated 8.2.1968]
