60. The Registrar or the Bench may, in any case, instead of causing the paper-book to be prepared in the office of the Court, permit the appellant to prepare the required number of paper-books out of Court. In such cases, the appellant shall file three copies of the paper-books in office for the use of the Court along with a receipt showing service of the paper-book on the other side:
Provided that there shall be filed along with the paper-book a statement of cost incurred in their preparation, but in no case such cost shall exceed the rates prescribed in Rule 19 of this Chapter.
