Section 523 in High Court Rules and Orders In M.P.
523.
(1)Copies of documents such as stamps, registers and statement may have to be prepared on paper other than the ordinary copy sheets. The head-copyist shall take such advance as he considers necessary for the preparation of the copies, but the Clerk of Court or the officer-in-charge shall decide how much is to be charged after examining the completed copy. The head copyist shall affix court-fee stamps to the copies so prepared; the value of the stamps being equal to the amount of the copying fees as decided.''(2)[(a)] [Re-numbered by Notification No. 46-1-22-28-31, dated 5-8-1976.] A copy of judgement or order marked "AFR" (Approved for reporting) by any Judge or Judges of this Court applied for by an approved law reporter for purposes of reporting will be supplied at a fee of rupee one for each judgement.(b)[ A copy of the judgement or order, though not marked "AFR" (Approved for reporting), applied by a Law Reporter, approved for reporting short notes, either weekly or fortnightly for purposes of reporting short notes, will also be supplied at a fee of Re. 1/- for each judgement or order. [Inserted by Notification No. 46-1-22-28-31, dated 5-8-1976.](c)The Chief Justice may approve one or more Law Reporters on such terms and conditions as may be deemed fit, for purposes of reporting weekly or fortnightly short notes keeping in view the feasibility of issuing necessary copies in time at the concessional rate.](3)Applications for the grant of copies free of costs of judgements or order/orders of the Court in criminal cases will be decided by the Judge or Judges concerned under the provisions of Section 548 of the Code of Criminal Procedure.[1A. Rates for "No Delay Service" by Photostat Machine shall be those for Express Delivery of certified copies of records as laid down in Chapter X, Part I of the High Court Rules.] [Substituted vide M.P. Rajpatra, Part4(Ga), dated 18-12-1981.][2. Applications for copies of records of various subordinate courts pending in appeal or revision in the High Court may be made in the High Court and copies shall be issued after following the prescribed procedure.] [Inserted by Notification No. 18, dated 5-3-1994 (w.e.f. 1-6-1994).][3. An application for copy of an order containing direction to supply copy thereof on the date of order itself shall, for all purposes, be treated as an application for early delivery.] [Inserted by Notification No. 23, dated 12-12-1997 (w.e.f. 1-1-1998).]
