- For the requisition of a record or portion of a record on behalf of a party to a case from any Civil, Revenue or Criminal Court, written application shall be made stating the purpose for which the record is required. A separate application shall be made for each record or portion of a record required, and each such application shall bear a Court-fee label of [the amount] [Substituted by Notification No. 128/VIII-b-69, dated 18th May, 1965, published in U. P. Gazette, Part I-A, dated 25th December, 1965.] provided in the Court-fees Act, 1870, Schedule II, Article 1 (b).
