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State of Rajasthan - Section

Section 887 in Rules of the High Court of Judicature for Rajasthan, 1952

887. Scale of charges for copies.

- The following scale of charges is prescribed for copies, viz.,-
(a)For a copy of a judgment, deposition, decree or any other paper except a book, register, map or plan or any extract thereof, containing less than four hundred words-
Ordinary Re. 1/-
Urgent Rs. 2/-
(b)For a copy ordinary or urgent containing more than four hundred words, for four hundred words the charge shall be the same as detailed above, and for every subsequent hundred words or less an extra charge of twenty five Naya Paise and Fifty Naya Paisa shall be made for an ordinary and urgent copy respectively.
The representatives of approved Law Reports, shall subject to the conditions laid down in rule 119, be entitled to get (i) copies of judgments and orders "Approved for Reporting" (A.F.R.) on payment of Rs. 2 and 50 Naya Paise per copy and (ii) copies of judgments and orders not marked reportable on payment of three-fourth of the above charges provided such judgments and orders are approved by the Judges for publication.In cases in which an applicant desires to have more than one copy of a paper and typed copies can be given, each copy after the first shall be supplied at half the rates prescribed above.