Section 363 in Civil Court Rules of the High Court of Judicature at Patna
363.
After an application for copy has been registered the Head Comparing Clerk shall forward the application to the proper officer who shall at once enter it in a register to be kept in Form No. (R) 17, bring out the document to be copied and keep it in readiness for the estimating of the folios and court-fee stamps required for the copy. The Head Comparing Clerk shall depute a comparing clerk to make the estimate by reference to the original document. The comparing clerk shall enter the amount of court-fee stamps and the number of folios required in the space provided for the purpose in the application, sign and date the entries, make the necessary entry in column 5 of register no. (R) 17 and return the completed application to the Head Comparing Clerk.The number of folios required should be carefully calculated so that it may not be necessary to obtain additional folios from the applicant, a contingency which under a proper system ought never to arise.Note 1. - The expression "Head Comparing Clerk" in the rules in this Chapter includes a comparing clerk to whom the functions of the Head Comparing Clerk have been delegated by the District Judge for the purposes of these rules.Note 2. - If the record from which copies are required is in the Record-Room the comparing clerk should be shewn the record in the Record-Keeper's office.Note 3. - In outlying stations where there is only one comparing clerk the estimating of the folios and court-fee stamps may, if the Judge-in-charge so directs, be made by the officer to whom the application is forwarded.
