Section 189 in Criminal Court Rules of the High Court of Judicature at Patna
189.
In the case of maps and plans no general rule can be laid down. In each case the charges will have to be fixed with reference to the difficulty or intricacy of the work to be done. The charges shall be realized by means of adhesive stamps to be affixed to the map or plan, the upper-half being kept by the copyist as his voucher. Half will be paid to the copyist and half will go to Government on account of examination fees and cost of materials.The upper halves of adhesive stamps used in maps and plans shall be treated in the same way as upper portion of impressed stamped sheets.
