Section 519(2) in High Court Rules and Orders In M.P.
(2)If a party requires delivery of a copy more expeditiously than would in the normal course of business occur, he may in addition to the application for copies, presented in the manner prescribed in Rule 1, file a separate application stamped under Article 1 (b), Schedule II, Court-Fees Act, 1870 (VII of 1870) praying for early delivery of the copies and stating the grounds on which such prayer is made.If such an application is received by post without requisite stamps, the head copyist shall cause the deficient stamps to be affixed and cancelled and debit the cost to the applicant's account. But if the account does not permit the deficiency of stamps to be made good in this manner, the application shall stand rejected.The application for early delivery will be immediately forwarded to the officer-in-charge of the copying section who shall deal with it forthwith and may, after taking into consideration the facts alleged in the application for early delivery and the state of business in the copying section allow the application and return it to the head copyist. The charge for copies, in respect of which an application has been allowed will be double the ordinary rate and the advance deposited with the application for copies should be worked out at double the ordinary rate. If the application is rejected the copies will be prepared in the ordinary way, the usual copying fee being charged and the excess will be refundable. If the application for early delivery is granted the copies applied for will be prepared as expeditiously as possible getting preference over ordinary applications for copies, and ordinarily should be made ready for delivery not later than two days after the order for early delivery is passed. The words "express delivery," shall be noted in red-ink at the top of the first page of the copies and in the remarks column of the Register of Application. Unless expressly ordered the extra costs for obtaining such an express copy shall not be taken into account in taxing the costs of any proceedings.
