Section 863 in Rules of the High Court of Judicature for Rajasthan, 1952
863. Fees.
- The fees for the inspection of records in civil and criminal cases shall be paid in court-fee labels in accordance with the following scale, namely:-(i)Ordinary - Rupee One.(ii)Urgent - Rupees Two.Provided that no fee shall be charged in the case of-(a)inspection by counsel appearing for the Government or by an officer of the Government whose duty it is or who may have been empowered by the Government to make inspection of records;(b)inspection by counsel for accused-(i)where the accused is In custody;(ii)where the counsel is appointed at the expense of the Government.(c)inspection by an officer or other nominee of the Reserve Bank of India inspecting a record under sub-rule (3) of rule 861.(d)inspection by any person specially exempted from the payment of such fees by the Chief Justice.
