Section 147 in Criminal Rules of Practice and Circular Orders, 1990
147. Bill to be paid within ten days from its issue:
- A party to whom a bill is issued for typing or cyclostyling charges whether in respect of pleading, or of evidence shall be called upon to pay the amount therein specified within ten days from the date of its service on him and no payment shall be received after the expiry of that period except under an order of the Registrar.
