646. When the copy applied for is of a document of a printed form (e.g., a decree) it shall ordinarily be copied on the appropriate printed form printed matter on the form being treated as matter copied. All copies not so made shall be prepared on sheet of plain water-marked paper, viz., foolscap 13 - ½ x 8 - ¼ inches, which shall be obtained from the treasury or sub-treasury. Both sides of the paper shall be used whether the copying is in manuscript or in typescript. One sheet should ordinarily contain 720 English words in type (i.e., 30 lines at an average of 12 words a line on each page) or 240 words of English or an Indian language in manuscript. At the top of the sheet on both sides a margin of 1 ½ inches shall be left for the necessary court-fee stamps. There shall be a margin of an inch on the left of the front of the sheet and on the right of the back of the sheet. A margin of ¼ inch shall be left on the right of the front of the sheet and on the left of the back of the sheet. Similarly, there shall be a margin of ¼ inch on both sides at the foot of the paper. It should not be necessary to rule these margins, but, if they are to be ruled, the ruling should be in pencil. For typewritten copies the usual double line spacing should be used. For manuscript copies in English the most convenient spacing is 20 lines on each page and six words to a line and for those in Indian Languages 15 lines on each page and eight words to a line. The exact number of words in a particular line is however immaterial so long as the total number on a sheet approximates sufficiently closely to the standard required for each sheet, four figures counting as one word. The value of the court-fee stamp to be attached to the sheet depends on the total number of words written or typed.
Note. - Documents written in Modi should be copied in the Balbodh script.
