110. Applications for supply of documents for copies.
- (i) On an application bearing court fee stamps of 20 paise in that behalf the original papers in the record of any Civil or Criminal proceedings may be supplied to the Government Pleader or the Parties or their agents or advocates for the purposes of taking copies, provided that the papers are kept under the control and supervision of an officer of the Court provided further that not more than single application.(ii)Documents shall be made available for taking copies during the hours prescribed above for taking search.Chapter - IX Preparation of Paper Books and Translations for Paper Books
