(3)In Reference or application for enhancement of sentence.(iii)[ In all other cases paper books shall be supplied on payment of the following charges:- [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.](a)for typed paper-books at the rate of Rs. 2.00 per page.(b)For printed paper books at the rate of Rs. 1.50 per page; and(c)For each map or plan at the rate of Rs.5.00 per page of map.](iv)Additional paper-books if available may be supplied to the Government Pleader or the advocate for the accused on payment of the charges prescribed in sub-rule (iii) of this rule.(v)[ The charges for paper books levied under this rule shall be recovered either in the form of court fee stamps which shall be affixed to the application for copies or e-payment system, receipt of which be accompanied with application.] [Substituted vide High Court Notification No.C.2002/93, dated 30.08.2016.](vi)Notwithstanding anything contained in the rules in this Chapter, the Court may where it thinks fit, direct that the accused or his advocate be supplied with a copy of the paper book free of charge.
