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State of Karnataka - Section

Section 23 in The High Court of Karnataka Rules, 1959

23.

(1)Calculation of the cost of preparing the paper book and the levy of charges in respect of it shall be governed by the provisions of this rule.
(2)Cost of preparing each paper or document shall be first calculated separately. It shall comprise
(a)cost of composing the text for printing the first copy,
(b)cost of paper necessary to print standard number of copies thereof, and
(c)charges of translation, if any.
(3)Cost of one additional copy of the entire paper book shall be calculated separately. It shall comprise only the cost of paper and printing and shall not include the cost of composing the text for printing and charges for translation.
(4)The appellant shall be required to pay the cost calculated under sub-rule (2) of preparing every paper or document included in Part I of the paper book (other than cross-objections) and of preparing every paper or document pointed out by him for inclusion in Part II of the paper book. On payment of the total cost so calculated he shall be entitled to receive one copy of the entire paper book.
(5)The respondent shall be required to pay the cost calculated under sub-rule (2) of preparing every paper or document pointed out by him for inclusion in Part II of the paper book and of preparing the memorandum of cross-objections if any filed by him. On payment of the total cost so calculated he shall be entitled to receive one copy of the entire paper book. If he has not pointed out any papers and has not filed any cross-objections he shall be entitled to one copy of the entire paper book free of cost.
(6)Parties requiring copies of the paper book in addition to the first copy shall pay for every such additional copy the cost thereof calculated under sub-rule (3).
(7)The provisions of this rule shall apply to typing of the paper book with the following modifications, namely that there will be no item corresponding to "composing the text for printing", and in calculating the cost of typing for additional copies the rate shall be one-fourth the rate for typing the first copy.