Section 519(1) in High Court Rules and Orders In M.P.
(1)Every application shall be accompanied by an advance sufficient to cover the estimated cost of the copy applied for and the cost of the court-fee stamps, if any, required under Articles 6,7 and 9, Schedule 1 of the Court-Fees Act, 1870 as amended, and also, where the copy applied for requires a nonjudicial stamp under the Stamp Act, 1899 by the requisite non-judicial stamp. If a copy of a map is to be prepared on tracing cloth the application shall also be accompanied by the tracing cloth. In the case of an application sent by post, the advance shall be remitted by money order.Note. - Applications received by post without the requisite non-judicial stamp or the tracing cloth should be registered in the register of application for copies, but in such cases copying may be considered to have been stopped for want of funds so far as it concerns the copies of those particular documents, and the applicant should be asked to supply the requisite stamp or the tracing cloth.
