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State of Rajasthan - Section

Section 229 in The General Rules (Civil), 1986

229. Scale of copying charges.

- The following shall ordinarily be the scale of the charges for copies:-
(1)For copies containing 400 words or less in the court of the District Judge, Civil Judge Small Cause Courts and Munsif:-
Judgment Deposition Decree Any other paper except book, register, map ofplan etc. or any extract thereof or document mentioned in Rule221
Rs. p. Rs. p. Rs. p. Rs. p.
Ordinary copy 1.00 1.00 1.00 1.00
Urgent immediate copy 2.00 2.00 2.00 2.00
(2)
(i)For a copy, ordinary or urgent/immediate, containing more than 400 words but not more than 1200 words:-
For 400 words the charges shall be the same as detailed above and for every subsequent 100 words or less an extra charges of 25 paisa and 50 paisa, respectively shall be made.
(ii)For a copy, ordinary or urgent/immediate, containing more than 1200 words but not more than 2400 words:-
For 1200 words the charges shall be as indicated above and for every subsequent 100 words or less an extra charge of 20 paisa and 40 paisa respectively shall be made.
(iii)For a copy, ordinary or urgent/immediate, containing more than 2400 words:-
For 2400 words the charges shall be as indicated above and for every subsequent 100 words or less extra charge of 15 paisa and 25 paisa. respectively shall be made.
(3)In the case of books, registers or extracts thereof, no general rule can be laid down. In each case the charges shall be fixed by the Presiding Officer, having regard to the nature of work to be done and labour involved therein.In cases in which an applicant desires to have more than one copy of a document and typed copies thereof can be given, each additional copies shall be supplied at half the rates prescribed above.In cases in which an applicant desires to have uncertified copies of judgments and statements etc., recorded on type writer, carbon copies may be supplied at half, the prescribed rates of the papers (Statements and judgments etc.) which are typed when originally prepared provided firstly that an application for such copy is made well in advance of the typing out of the paper and secondly that extra carbon copies can be conveniently prepared at the item when the original paper is typed:Provided that copying fees is not to be charged for each order on the order sheet but a copy of the order sheet is to be furnished as that of any paper, except a book, register, map or plan or an extract thereof:Provided further that if the order-sheet contains a judgment of the court, a separate fees is chargeable for a copy of that judgment as given in the Rules.