Section 42(2) in The M.P. Madhyastham Adhikaran Regulations, 1985
(2)On receipt of the application, the concerned petition or the document shall be taken out from the record room or the concerned Bench as the case may be, and the copying fee payable would be ascertained and the applicant shall be directed to deposit advance copying fee. If it is not practicable in any case, the copyist shall ascertain the copying fee sufficient to cover the estimated cost of the copying.
