Section 523(2) in High Court Rules and Orders In M.P.
(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.]
