(1)The person who has been provided with legal aid or his counsel shall be entitled to get copies of the following documents free of costs:-(i)(a)Copies of documents filed with the plaint if such person is a defendant;(b)Certified copies of pleading, statements, documents, judgment, orders, etc., may also be supplied free of cost on priority basis to the Legal Aid Committees of the Supreme Court, High Court or District Courts, as the case may be, if any application is received in this behalf.(ii)If such person is a plaintiff, copies of documents, which are the basis of written statement; and(iii)The copies of other documents considered to be material or relevant by the court.
