(5)When copying charges are to be paid in cash also the Head Copyist shall maintain separate cash book (Register No. V) for photostat copies in which he shall enter the cash deposited and issue a receipt to the depositor (R.No.22). The document of which the copy in required area then be sent to the person, firm or company at the Head Quarter of the Court approved by the District Judge for preparing photostat copies with a responsible clerk working as a copyist in the Copying Section together with the amount of charges received in cash from the applicant. The copyist shall get the copy prepared in his presence, pay the amount of charges and obtain receipt thereof. Necessary entry of payment of the charges will be made in the cash book on the basis of the receipt.
