- When an application is made for a copy of a book, register (not being a register in Form Nos. 3, 67, 70 or 74 of Appendix 4 (c), Volume II of these Rules), map or plan or any extract thereof, or for a copy of a paper not in the language of the court, a photograph or the like, whether forming part of a decree or not, which the regular copying staff cannot prepare or for a copy of a decree, which owing to its length and complexity, cannot reasonably, in the opinion of the Judge, be prepared by the regular copying staff for the fixed charges in Rule 256, and estimate shall be prepared under the orders of the Judge, and when prepared, shall be laid before him for sanction.The particulars of the estimate as sanctioned shall be entered in a form (Form No. 28), the signature of the Judge shall be obtained in column 8 of the form and the amount of the estimate as sanctioned shall be communicated to the applicant. Upon payment of such amount being made by the applicant in copy folios to the value of the sanctioned estimate, the Presiding Officer of the court shall arrange, if possible, for a copy to be made thereof and compared with the original by such special copyist as are forthcoming within his jurisdiction and may, in his opinion, be relied upon for the purpose. If no such persons are forthcoming, he may send such document together with a copy of this rule to a court in another district or State where such special copyists are available with a request that such courts have the copy made. Any necessary charges incurred over and above the estimated amount shall be borne by the applicant. If payment is not made within a week of the communication of the estimate to the applicant, the application shall be dismissed.The [Head Copyist] [Substituted by Notification No. 555/IV-h-36, dated 1-10-1980, published in U. P. Gazette, Part II, dated 26-3-1983.] shall keep a register in Form No. 29 of the sanctioned estimates of copying charges for copies of books, registers, maps or plans, or extracts thereof.The special copyist appointed for such purposes, shall be paid his fee from the court's contingent grant. But before payment is actually made to him, the sanctioned estimate shall be laid before the Presiding Judge and he should record an order for payment after satisfying himself that the fee to be paid to the special copyist is equivalent to the value of the copy folios filed in accordance with sanctioned estimate.
