Section 192 in Criminal Court Rules of the High Court of Judicature at Patna
192.
(a)The charge for obtaining copies of records in Courts of Sessions referred to in rule 163 (a) Part III, shall be at the rate of one rupee and forty paise per [1,200 words English or Hindi in Devanagri script, or 2,400 words Vernacular (except-Hindi in Devanagri script) which should be paid to the Typist or Copyist concerned. The typists or the copyist] [Substituted by C.S. No. 10.] should be paid at the same rate for preparing briefs.(b)The charges for obtaining copies of records in Sessions cases [xxxxx] [Omitted by C.S. No. 67.] which are required by [District Magistrates] [Substituted by C.S. No. 67.] should be adjusted under "Civil and Sessions Courts" while those for copies of records in cases in which an appeal has been preferred, and the copies required for Government Pleaders, should be adjusted under "Civil and Sessions Courts" or "Criminal Courts" according as the papers to be copied are at the time in the Office of the Sessions Court or of the Magistrate's Court.(c)The charge for typed copies of translations mentioned in rule 41, Part I shall be at the rate of one rupee and forty paise per 1,200 words to be paid to the copyist concerned;Provided that when one or more copies are prepared simultaneously by carbon paper process and one of such copies is prepared for Government and the other or others for private individuals, the copyist shall not be entitled to remuneration for such a copy provided also, however, that the paper for the copy and also the carbon paper shall be supplied by Government.D. - Fees for AffidavitsFees for administering Oaths on Affidavits
