Section 1(7) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(7)to remit the fees chargeable under Articles 6, 7 and 9 of Schedule I on copies furnished by Civil or Criminal Courts or Revenue Courts or Offices for the use of persons applying for them :Provided that nothing in this clause shall apply to copies when field, exhibited or recorded in any Courts of Justice or received by any public officer;
