Section 24 in The High Court of Karnataka Rules, 1959
24. If the amounts paid under rule 16(2) and on estimated bills under rule 17(2) fall short of the actual cost of the copy or copies of the paper book required by a party, the copy or copies shall be issued only on the party paying the short fall for which a bill shall be issued to the party. If the amounts already paid are in excess of such actual cost, the excess shall be refunded to the party.
