Section 264(3) in The Rajasthan Revenue Courts Manual, 1956
(3)In the case of books, registers, maps or plans or extracts thereof no general rule can be laid down. In each a charge shall be fixed by the Presiding Officer with reference to the quantity, difficulty or intricacy of the work to be done.In cases which an applicant desires to have more than one copy of a paper and typed copies can be given, each copy after the first shall be supplied at half the rates prescribed above.
