- Where a detenue detained under the Preventive Detention Act or an Extrenee externed under the provisions of Sections 55 to 63AA of the Bombay Police Act, files an application under Article 226 of the Constitution of India for issue of a direction, order or writ and such application is rejected by the High Court, such detenue or externee, if he desires to have a certified copy of the judgment or final order of the High Court, shall, on applying for such copy, be furnished therewith provided that he pays for the same, unless the Court for special reason, on an application made in that behalf not later than 30 days from the date of Judgment or order as the case may be, thinks fit to furnish it free of cost.Chapter - XIV Process Fees, Copying and Comparing FeesI. Process Fees.
