- Except in the case of an application for a copy of a book, register (other than a register in Form Nos. 3, 67, 70 or 74 of Appendix 4 (c) of Volume II of these Rules) map or plan, or any extract thereof, every application for a copy for which a charge is to be made, shall be accompanied by a sheet or stamped copying paper equal in value to the scheduled charges for the copy of the document in the preceding rule. If, upon any sheet or sheets so supplied, no part of the copy be written, the Head Copyist shall make a sign upon such sheet or upon each of such sheets, as the case may be, an endorsement to the following effect, filling up the blanks-"This sheet was used in application No....................dated.............."If the whole of the copy cannot be made upon the sheet or sheets supplied, the reminder shall be written upon foolscape paper of durable texture, supplied from the stationary allowance. Each sheet of the copy, including every sheet supplied shall be stamped with the stamp of the court and serially numbered by the Head Copyist.In the case of copies of decrees the folio filed by the applicant shall be used as fly leaf only. On it only so much of the decrees will be copies as appears on the first page of the printed form, down to, in the case of original decrees, the word "defendant" and in the case of appellate decrees, the word "respondent". The whole decree is to be copied on a printed form similar to that used for original decree.
