341. Statement of receipts from search and inspection fees and copies.
- At the end of each year a statement (Ret. 26) shall be submitted to the Court of the District Judge by each court subordinate to it. This statement shall show on the receipt side the receipts from search fees, inspection fees, copying charges for ordinary and urgent copies, and it shall also show the value according to the schedule scale of the copies granted free of charge; and on the disbursement side it shall show the salary of the establishment employed.An annual statement (Ret. 26) showing the receipts for the court of the District and Sessions Judge and for each subordinate Civil Court shall be prepared in the Court of the District Judges; and shall be forwarded to the High Court.
