Section 42 in The M.P. Madhyastham Adhikaran Regulations, 1985
42. Preparation and delivery of copies.
(1)Urgent copy shall be delivered to the applicant within three days and ordinary copy within ten days.(2)On receipt of the application, the concerned petition or the document shall be taken out from the record room or the concerned Bench as the case may be, and the copying fee payable would be ascertained and the applicant shall be directed to deposit advance copying fee. If it is not practicable in any case, the copyist shall ascertain the copying fee sufficient to cover the estimated cost of the copying.(3)Copies shall be delivered as far as possible in the order in which the applications become effective except urgent applications.(4)Every copying application shall be entered in the copying application register as prescribed and the copyist shall issue the receipt of advance in the duplicate receipt books as prescribed.(5)After the copying fee is deposited, the applicant shall be informed of the date on which he should present for collecting the copy. On that date, copy shall be supplied or else, fresh intimation about the next date on which he should come for collecting the copy, shall be given to him.(6)If the applicant does not claim the copy ready for delivery on the date mentioned above or within one month thereafter, the copy so prepared may be deposited in record room. If the applicant appears within 3 months, the copying application may be restored with the written permission of the Registrar, if the Registrar is so satisfied with the reasons mentioned for delay.(7)If the applicant does not appear within three months the copying fee deposited shall be forfeited to the Government and the application for copying and prepared copies shall be filed.(8)(a)Photocopies of M.Bs., agreements and other bulky records may be supplied to the parties after obtaining the permission of the Bench at the cost of the parties.(b)If any party wants the certification of the photocopies so supplied, the copyist shall compare and will issue the certified copy on payment of copying fee as prescribed for an ordinary copy.(9)(a)The certified copy may be delivered to the applicant or to his agent or to his pleader.(b)On the request of the applicant the certified copy may be sent by post also, if the applicant furnishes the duly stamped and duly addressed envelope with the copying application or at any time thereafter.(10)It the applicant does not furnish further funds, or correct particulars as the case may be, as required by the copyist, the copyist may send the notice of 15 days, at the cost of applicant to the applicant or to his agent or to his pleader, regarding furnishing of further funds or correct particulars as the case may be. If the applicant does not furnish the funds or the correct particulars as the case may be, within 15 days, the application may be filed and the amount deposited by the applicant, if any, shall be forfeited with the approval of the Registrar.
