Section 192(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)The charge for obtaining copies of records in Courts of Session referred to in rule 163 (a) Part III, shall be at the rate of one rupee and forty paise per [1,200 words English or Hindi in Devanagri script, or 2,400 words vernacular (except-Hindi in Devanagri script) which should be paid to the Typist or Copyist concerned. The typists or the Copyist)] [Substituted by C. S. No. 10.] should be paid at the same rate for preparing briefs.
