Section 2D in The High Court of Karnataka Rules, 1959
2D. In the case of maps and plans, etc., a reasonable fee (having regard to the skill labour and time required for preparing the copy) shall, in each case, be fixed by the Registrar and deposited cash by the party applying, in the same manner as for a Commission under the Civil Procedure Code. The whole of such fee shall be paid to the person employed for preparing the copy who shall use his own material for that purpose.
