Section 2E in The High Court of Karnataka Rules, 1959
2E.
(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(2)Where copying charges are paid in Court-fee labels; copies [shall be prepared either by photocopying or on substantial foolscap paper] [Substituted by Notification No. LCA-I, 444 of 1982 date 9.3.1983] and the payment of the charges and the mode of payment shall be certified at the top of the first sheet by the Examiner over his signature. The Court-fee labels representing the copying charges shall be affixed to the certified copy and cancelled in the manner prescribed by law before the copy is delivered or posted for delivery to the applicant.] [Inserted by Notification No. ROC 2067 of 1967 dated 8.2.1968](3)[ Charges for certified copies by photocopying shall be two rupees per foolscap page or any part thereof or such other rate as the High Court may fix from time to time.] [Inserted by Notification No. LCA-I, 444 of 1982 date 9.3.1983]
