(1)Every application for copy or copies shall bear court-fee stamp of 10 Paise as required by Article 1 (a), Schedule II to Court-fees Act, 1870.(2)If an application sent by post is unstamped, the head copyist shall first cause a stamp to be affixed from out of the money received with the application before entertaining it.Note. - A separate application is necessary for each record from which a copy is sought, but copies of any number of documents from one record can be asked for by one application.
