Section 217(4) in Criminal Rules of Practice and Circular Orders, 1990
(4)Lengthy records: - If lengthy records are concerned, the work should be transferred to the Copying Staff and the decision as to who should prepare the copy rests with the Officer to whom the copy application is made.The Department applying for copies should furnish copy stamp papers for the purpose and debit the cost thereof to its contingent charges:Provided that the cost of making copies of Judgments convicting or acquitting Government servants of criminal offences or of orders discharging such servants which are supplied on application to the heads of Departments concerned, shall be debited to the contingent charges of the Courts supplying the copies.Explanation 1: - "The Heads of Departments" in the foregoing proviso, shall include a Head of Department of the Central Government also.Explanation 2: - "The Post Master General" Hyderabad shall be deemed a Head of Department for purposes of the foregoing proviso.
