(1)A copy of the original decree and of the appellate decree in a pauper suit or appeal shall, on application, be supplied to a Government Law Officer free of charge.(2)In civil cases in which Government is a party, copies of judgments, orders and decrees, and of any other papers required for purposes of conducting the case shall be supplied free of charge to the Government Law Officer.(3)A copy of the whole or any part of a record, when required for the purpose of conducting any trial or investigation or appeal on the part of the Government in any Criminal Court, shall ordinarily, on application, be supplied free of charge to a Government Law Officer or to any person authorised in this behalf by the District Magistrate, provided that, should the Presiding Officer be of opinion that the demand made is in excess of what is necessary for the purpose stated in the application for such copy or copies, he may refuse to grant free of charge any or all of the copies applied for.(4)A copy of an award or agreement made under the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act No. XXIV of 1953) shall, on application, be supplied free of charge to a person claiming under such award or agreement.(5)Copies of documents ordered by the Court to be given to a person who has been provided legal aid shall be supplied free of charge.
