641. The fee for preparing copies shall be six annas for 240 words or fraction thereof, whether in English or in an Indian language, four Figures counting as one word. The fee received by the head copyist in cash shall be utilized for purchasing court-fee stamps, and court-fee stamps of a value equal to the copying fee for that sheet shall be attached to every sheet of a copy. In the following cases, however, copies shall be made on plain paper and delivered free of cost:-
(a)copies required by officers of the Central or Provincial Government or by officers of the Government of Burma for Government purposes;(b)copies of judgements to all accused in warrant cases and to all prisoners in summons cases and in cases under Sections 108 to 110 of the Criminal Procedure Code;(c)in cases tried by a jury, copies of the heads of the charge to the jury, and of the judgement if any, and in case of conviction such copies shall be furnished to the accused whether he has asked for them or not; and(d)copies of statements ordered to be furnished to the accused under Section 162 of the Criminal Procedure Code.
