Section 880 in Rules of the High Court of Judicature for Rajasthan, 1952
880. No charge for copy in certain cases.
- Notwithstanding anything contained in these Rules, the Registrar may order a copy of any paper on a record to be made and delivered free of charge upon an application on behalf of a Government or the Head of any Department of a Government of India or any High Court in India, or any authority in India exercising jurisdiction similar to that of a High Court or any Court subordinate to this Court, or any principal Court in any other country [to enable the Registrar to exercise his discretion, the purpose for which copy is needed shall be stated] [Added by Notification. dated. 5-3-1971.].
