Section 260(2) in The Rajasthan Revenue Courts Manual, 1956
(2)A copy of the whole or any part of a record when required for the purpose of conducting any trial or investigation or appeal on the part of Government In any Revenue Courts, shall ordinarily, on application, be supplied free of charge to a Government Law Officer provided that, the Presiding Officer be of opinion that the demand made is in excess of what is necessary for the purpose stated in the application for such copy or copies, he may refuse to grant free of charges any or all of the copies applied for, and in such case, he shall at once report his refusal, with the reasons therefore to the Collector.
