Section 429 in Civil Court Rules of the High Court of Judicature at Patna
429.
In addition to the fee hereinbefore prescribed the successful party shall ordinarily be allowed to recover the following charges:-(i)The party or his agent according to the circumstances of each individual case may be allowed subsistence allowance according to the scale prescribed for witnesses' expenses in rule 417 ante for such days of attendance in Court as the Court may direct.(ii)The entire costs of obtaining copies of documents (including searching fees) which are admitted in evidence shall be entered in the table of costs. Such costs shall be allowed in respect of such copies of documents only as are obtained for the purpose of the suit or application.(iii)Copying or typing charges of a plaint, memorandum of appeal, application or written statement which is filed in the Court and served upon the opposite party shall in addition to the price of paper, be ordinarily allowed at the following rates:-Copying - 6 paise each page of copy size.Typing - 19 paise each page of copy size.
