- (i) Except in so far as otherwise provided in these rules, the appeal shall be in the form prescribed for regular First Appeals; and the Gujarat High Court Rules, 1891 with regard to the First Appeals shall, with necessary modifications and adaptations, apply to the Civil Appeals under the Act.(ii)In addition to the printing charges prescribed, the appellant shall, within 15 days from the date of the admission to the Register of the appeal, deposit the typing charges for the preparation of five paper-books, as estimated by the office. The rate chargeable for typing will be Rs. 1 per page inclusive of five copies, in addition to the charges at the rate of three naya paise per foolscap paper. Any amount in excess of the estimated cost deposited by the Appellant shall be paid when the paper-books are ready.(iii)The office shall give intimation to the appellant or his Advocate or Attorneys when the paper-books are ready stating, where necessary, the additional amount which he is required to pay.
