Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Uttar Pradesh - Subsection

Section 256(2) in The General Rules (Civil), 1957

(2)In the Court of Small Causes-
  Judgment[or the last paragraph of the judgment] [Substituted by Notification No. 921/VIII-b-84, dated 11-9-1979, published in U. P. Gazette, Part II, Dated 11-6-1983.] Deposition or order sheet Decree Any other paper except a book, register, map or plan etc., orany extract thereof or documents mentioned in Rule 258
Ordinary copyUrgent copy Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00 Rs. P.5.0010.00
(b)[* * *] [Omitted by Notification No. 337/X-b-88, dated 26-7-1996. (w.e.f. 28-9-1996).]
(c)In the case of books, registers (not being register in Form No. 3, 67, 70 or 74 of Appendix 4 of Volume II of these Rules), maps or plans or extract thereof, no general rules is laid down. In each case the charge shall be fixed by the Presiding Judge having regard to the quantity, difficulty or intricacy of the work to be done.
In the case of a register in Form Nos. 3, 67, 70 or 74, the charge for an ordinary copy shall be 50 P. and for an urgent copy rupee one for every 250 words or part thereof, including the heading.In cases in which an applicant desires to have more than one copy of a document and typed copies can be given, each copy after the first shall be supplied at half the rates prescribed above.