Section 411 in Civil Court Rules of the High Court of Judicature at Patna
411.
In the case of maps and plans, no general rule can be laid down. In each case the charge will have to be fixed with reference to the difficulty or intricacy of the work to be done. The charge will be levied by means of adhesive stamps to be affixed to the map or plan, the upper half being kept by the copyist as his voucher. In the case of urgent copies the expedition fee will also be fixed by the Judge-in-Charge to be paid by means of a Court-fee stamp affixed to the application for copy. .
