Section 2E(1) in The High Court of Karnataka Rules, 1959
(1)Unless otherwise provided by these rules or any other law for the time being in force, copying charges shall be paid in the shape of impressed copying sheets of the value of 35 paise each [prepared under the orders of the State Government or] [Substituted by Notification No. LCA-I, 444 of 1982 date 9.3.1983 KGD 17.3.1983] in the shape of Court-fee labels on the aforesaid basis. The Registrar may, in any case, and shall if so directed by the Court, permit payment of such charges in Court-fee labels.]1
