Section 246 in Rules of the High Court of Judicature for Rajasthan, 1952
246. Distribution of copies of paper book and charging of price therefor.
- For the preparation of the paper book, four copies of all papers in the book shall ordinarily be made. Two copies shall be ordinarily retained for the use of the Judges and one copy shall be given to the appellant or applicant.In the case of paper books or portions of paper books prepared at the expense of the appellant or applicant, the fourth copy shall be sold to the respondent, should he require it, for one quarter of the price of preparation of the book, to be paid in advance. Should he purchase this copy, the price paid by him shall be refunded to the appellant or applicant. Should he not purchase it, the fourth copy will be retained by the appellant or applicant. In case there is more than one respondent, this copy will be issued to the principal respondent. Other respondent will be charged under the Copying Rules, should they require copies.In the case of that portion of the paper book which has been prepared at the expense of the respondent, the appellant may similarly get the fourth copy on payment of one-quarter of the price of the preparation of that portion, to be paid in advance. The price so paid shall be returned to the respondent.
