Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 148 in The General Rules (Criminal), 1977

148. [ Charge for copy. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- The following shall be the scale of charges for copies for which a fee is payable, namely -(a)For a copy containing 1000 words or less -(i)in any court in any case other than a case tried summarily:
  Judgment Deposition Sentence or Charge Any other paper except a book, register, mapor plan, etc., or an extract therefrom
  Rs Rs Rs Rs
Ordinary Copy 10.00 10.00 10.00 10.00
Urgent Copy 20.00 20.00 20.00 20.00
(ii)In the case a record of a summary trial:
Ordinary copy : Rs 10.00
Urgent copy : Rs 20.00
(b)For a copy ordinary or urgent, containing more than 1000 words -For 1000 words the charge shall be the same as detailed above and for every subsequent 500 words or less an extra charge of Rs 5.00 and Rs 10.00 respectively, for an ordinary or urgent copy shall be made.(c)For the photostat copy, a fee of Rs 2.00 per page shall be payable, in addtion to the fee payable in the aforesaid manner.(d)For the copy of a record available electronic form, a fee of Rs 20.00 up to 5 page, and an additional fee of Rs 3.00 per page exceeding 5 page shall be payable.(e)When in addition to the copy of a judgment which is supplied free of cost to an accused person one more copy is required by him for the exclusive use of his counsel in an appeal or revision, the charge for one such copy shall be one-half of the usual rates subject to the minimum prescribed in clause (a)(i) or (ii) above. When the judgment happens to be a printed one, the charge shall not exceed the actual cost of production.(f)In case an applicant desires to have more than one copy of a document, and type copies can be given, each copy, after the first, shall be supplied on payment of half the charges as prescribed above.(g)In the case of a book, register, map or plan, or an extract therefrom, or any other document, the preparation of which requires any special apparatus or skill, the charge shall be fixed in each case by the court with reference to the difficulty or intricacy of the work to be done.Note. - (1) If an order-sheet contains a judgment of the court a separate fee shall be charged for a copy of that judgment as given in the schedule of rate.
(2)Copying fee shall not be charged for each separate order on the order-sheet and a copy of the order-sheet shall be furnished as that of "any other paper except a book, register, map or plan or an extract therefrom.]