Section 518 in High Court Rules and Orders In M.P.
518. Under Article 1 (a) Schedule II, Court-Fees Act, 1870 (VII of 1870) as amended, an application for a copy of judgement, decree or order a Civil Court or of any document on record in a Civil Court requires court-fee stamps of ten Naya Paise. If an application be sent by post without such stamp, the head copyist shall cause a stamp to be affixed and cancelled and debit the cost to the applicants, accounts.
