Section 2A in The High Court of Karnataka Rules, 1959
2A. [ [Rules 2A to 2E Inserted by Notification No. ROC 2810 of 1968 date 5.4.1969 w.e.f. 17.4.1969] When an application for certified of copy any document included in the records called for by the High Court in connection with an Appeal, Revision or other matter before it, arising out of any proceeding in a Subordinate Court is made to that Court as provided in rule 235 of the Karnataka Civil Rules of Practice, 1967, and forwarded by that Court to the High Court under rule 237 of the said rules, the number of copying sheets or the amount of copying charges required for preparing and furnishing the copy shall be intimated to that Court by the Registrar. When the copying sheets or copying charges called for are received in the High Court, the copy shall be made without delay and shall be sent by post to that Court for delivery to the applicant. The expense on postage shall be collected under rule 235 mentioned above by the said Subordinate Court.
