Section 217(6) in Criminal Rules of Practice and Circular Orders, 1990
(6)Copies to Public Prosecutor: - The above principles also apply to the grant of copies to Public Prosecutors. Copies of documents which are required by them while the trial or appeal is pending, should be made by the clerk of the Court of Sessions In-charge of the records or by someone working in his presence and under his immediate supervision. No charge should be made by the regular establishment of the Court. In cases where lengthy documents have to be copied and the work is done by the Copyist Department, the cost of the stamp-papers used for the same should be debited to the contingent allowances of the Courts issuing copies.
