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State of Bihar - Section
Section 50 in Patna High Court Rules, 1916
50. . There shall be filed along with the paper-books, including additional paper-books, a statement of the amount of costs incurred in their preparation by the parties, in the form given below. The party successful in appeal shall, unless an order otherwise is passed at the hearing of the appeal, be entitled to the costs incurred by him in the preparation of any paper-book, or additional paper-book, or over the official translation of any document when called upon to do so under Rule 49, provided that in no case such costs shall exceed the rates prescribed in Rule 19, Chapter IX of the Patna High Court Rules.
Statement of the amount of costs incurred in the preparation of paper-book| By the appellant | By the respondent | |||
| Number of words | Amount | Number of words | Amount | |
| For translating...For copying...For materials....For tracing map...For indexing... | Rs. Paise | Rs. Paise | ||
| Total | Total |