245. Copies to be made only under an order on an application.
- Except as may be otherwise directed by these rules, no copies shall be made or shall be permitted to be made of any record or of any decree, order,[judgment or the last paragraph of the judgment] [ Added by Notification No. 921/VIII-b-84, dated 16-9-1979, w.e.f. 11-6-1983.] pleading, paper, exhibit or document in any record, unless ordered by the [Judge] [Judge includes the officer-in-charge of Copying Department.] or the [Head copyist] [Substituted for the word 'Munsarim' by Notification No. 899/IV-h-36, dated 4-9-1979, (w.e.f. 20-10-1979).], as the case may be, on an application made as hereinafter mentioned.
