Section 96(viii) in Gujarat High Court Rules, 1993
(viii)If more than one copy of the print, or two copies of the print, as the case may be, required to be supplied free of cost under the provisions herein above, are required by an advocate representing a party or parties, or by a party not represented by an advocate, an intimation in writing as to the number of the additional copies required shall be given to the Registrar's office by the party or the advocate concerned before the papers required to be printed are sent to the Director, Government Printing and Stationery. The required number of additional copies shall then be got printed and each of the additional printed copies shall be charged for, [at the rate of Rs. 2/- per printed page, to be paid in Court Fee Stamps or through e-payment system] [Substituted vide High Court Notification No.C.2002/93, dated 30.08.2016.].
