Section 188 in Criminal Court Rules of the High Court of Judicature at Patna
188.
No fees are to be required or paid for searching, or copying papers wanted by public officers for public purposes.Note - In their Resolution no. 1248-64, dated 31st August, 1899, the Government of India directed that "The existing practice of supplying free of charge, to the head of the office concerned, copies of judgments convicting Government officers of criminal offences" should be continued and that "in future, copies of judgments of acquittal and orders of discharge" should also be "supplied free of charge on the application of the Head of the Department". [G.L. 1/20.]
