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State of Rajasthan - Section

Section 248 in The General Rules (Civil), 1986

248. District Judge to be informed when work increases for copyists.

- If, in any court, copying work increases so much that the existing staff of copyists cannot cope with it, the Head Copyist shall atonce report to the District Judge, through proper channel. On receipt of such report the District Judge shall ascertain whether any increase in the existing staff of copyists is necessary, and if in his opinion, such an increase is necessary he shall report the matter to the High Court.D. Photostat Copies[249. Charges of photostat copies. -(1) The scale of charges for photostat copies of any judgment, decree, document, book, register, map, plan, photograph or any other paper is prescribed as under :-
For one copy: Rs. 1.50 per page.
For eachadditional copy: Rs.1.00 per page.
(2)When any change in the scale of charges mentioned in sub-rule (I) becomes necessary the Registrar of the High Court may, with the approval of the Chief Justice, make such change.
(3)The charges shall be payable in copying stamps and/or cash as maybe determined by the District Judge.
(4)As soon as an application for a photostat copy is made, the Head Copyist shall register the same in a separate register (Register No. XIV) as an urgent application and send for the record. He shall then prepare an estimate of the charges according to the scale prescribed in sub-rule (1) and ask the person applying for copy to pay the charges accordingly.
(5)When copying charges are to be paid in cash also the Head Copyist shall maintain separate cash book (Register No. V) for photostat copies in which he shall enter the cash deposited and issue a receipt to the depositor (R.No.22). The document of which the copy in required area then be sent to the person, firm or company at the Head Quarter of the Court approved by the District Judge for preparing photostat copies with a responsible clerk working as a copyist in the Copying Section together with the amount of charges received in cash from the applicant. The copyist shall get the copy prepared in his presence, pay the amount of charges and obtain receipt thereof. Necessary entry of payment of the charges will be made in the cash book on the basis of the receipt.
(6)The copy will be certified to be photostat copy by the Head Copyist and shall bear the following endorsement:-
(a)number of the application in the register and the year;
(b)date of presentation of the application;
(c)number of pages;
(d)amount of copying fees paid in copying stamps and/or in cash;
(e)name of the photostat copier;
(f)date fixed for issue of copy;
(g)date on which copy was ready;
(h)date of issue of notice to applicant (if issued);
(i)date of delivery/posting.]