Section 175 in Criminal Court Rules of the High Court of Judicature at Patna
175.
Seventeen and a half paise out of the charge levied of 35 paise per folio (see Chapter I, Part V, Rule 187) represent the payment to Government on account of the salary of examiners and cost of paper and the remaining 17 ½ paise will represent the earning of the copyist or the typist, whose account will be made up monthly. (Fraction of a paise, if any, in the total of the monthly earnings will be ignored). The amount due to each shall be paid out of the grant for 'Allowances'. These payments must be checked with the upper part of each stamp, which, when the copy is ready, must be torn off each sheet along the perforated line, and endorsed with the Typist's or Copyist's name and kept till the end of the month. In cases of maps and plans, half of the copying charges to be levied shall be paid to the Copyists and half will go to the Government on account of examination charges and cost of materials. The upper halves of the adhesive stamps used in maps, plans and copies on forms shall be treated in the same way as upper portions of impressed stamped sheets. Care must be taken to see that nothing in excess of half in either case of the amount realised in stamps is paid to the Copyists or Typists.Note 1. - The Copyist or Typist is paid by the folios copied, whether the copies are subsequently taken out or not.Note 2. - Expedition fees (Part V, Chapter I, Rule 187) are for credit to Government and no part of them is payable to the Copyists or Typists.
