- An application for a copy shall ordinarily be written upon a printed Form (Part VIII, No. 64) which can be procured free of cost from the officer-in-charge of the copying department. It shall state-(i)whether the applicant is entitled to the copy;(ii)whether he is entitled to such copy free of cost;(iii)if the applicant is not entitled to such copy the object for which the copy is required and the ground upon which the application should be granted;(iv)the particulars of the paper or document of which the copy is applied for;(v)the particulars of the record, if any, containing such paper or document: and(vi)whether the application is urgent or ordinary.
