149. Contents of application for certified copies.
- (i) Every application for a certified copy shall bear the prescribed court fee stamp [or e-payment receipt of that amount] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] and shall state whether the copy is required for private use or otherwise. It shall be stated in the application whether the copy is required urgently or in the ordinary course.(ii)Applications for certified copies for purpose other than private use shall be accompanied by the requisite court fee stamp [or e-payment receipt of that amount] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] prescribed for certified copies under the Court fee act.(iii)Application for certified copies of documents liable to stamp duty under Article 26 of the Schedule I of the Bombay Stamp Act, 1958, shall be accompanied by a general stamp paper of the requisite denomination.
