(1)A party filing an original document on which his suit or defence is founded (except when the valuation of the suit is not above Rs. 500/- and the suit is of a nature triable by a Small Cause Court) must file also a copy thereof. This shall contain at the top, a note of the stamp duty paid on the original document. The copy will either be prepared by the copying department on payment of fees, or compared there on payment of one-quarter of the charges for preparing a copy.
