(2)Wo scribing charges or costs of drawing up summonses and notices shall be taxed in the decree where costs are awarded to a party, but typing expenses at the rate of 50 paise per page or part thereof of all type-written applications, petitions, pleadings and affidavits made by the party to whom costs are allowed, shall be allowable on taxation of cost in addition to the fees allowable on taxation to the clerks of the legal practitioners.
