(1)Any party to the application or proceeding may apply for obtaining copy of order and/ or document on the record.(2)Application for copy shall be filed on Form prescribed there for in the Records Manual after affixing a court fee stamp of rupees five.(3)The copying section will requisition the required papers from the office of the Registrar and then will notify the required folios for supply of the copy applied for and on deposit of the required folios for supply of the copy applied for, the order and/or document shall be copied out on the folios and after proper comparison of the same, and putting signatures of the copying clerk and the comparer, a seal of certified to be true copy will be put thereon with signature of the incharge officer and thereafter the same will be supplied to the person applying for the copy.(4)The papers and the record, after the copies are supplied, shall be returned back to the office of the Registrar:Provided that the number of required folios shall be supplied within a period of seven days from the date of the notification and in case of non-submission of the folios within that period, the application for copy shall be rejected.
