Section 43 in The Rules of the High Court of Orissa, 1948
43.
(1)The petition in every criminal revision in which the State is a party except cases falling under Section 401 (6) of the Code of Criminal Procedure shall, within ten days of the admission, file second copies of the petition in revision and of the judgements or order of the lower Court or Courts. The copies shall be identical with the original revision petition and the copies of the judgements or orders filed with the petition. As soon as the second copies are filed the office shall supply the same to the Advocate-General.(2)The copies filed by the petitioner shall be legibly typed in double space on good paper; failing which they shall be liable to be rejected by the office.
