Section 523(3) in High Court Rules and Orders In M.P.
(3)Applications for the grant of copies free of costs of judgements or order/orders of the Court in criminal cases will be decided by the Judge or Judges concerned under the provisions of Section 548 of the Code of Criminal Procedure.[1A. Rates for "No Delay Service" by Photostat Machine shall be those for Express Delivery of certified copies of records as laid down in Chapter X, Part I of the High Court Rules.] [Substituted vide M.P. Rajpatra, Part4(Ga), dated 18-12-1981.][2. Applications for copies of records of various subordinate courts pending in appeal or revision in the High Court may be made in the High Court and copies shall be issued after following the prescribed procedure.] [Inserted by Notification No. 18, dated 5-3-1994 (w.e.f. 1-6-1994).][3. An application for copy of an order containing direction to supply copy thereof on the date of order itself shall, for all purposes, be treated as an application for early delivery.] [Inserted by Notification No. 23, dated 12-12-1997 (w.e.f. 1-1-1998).]
