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State of Rajasthan - Section

Section 264 in The Rajasthan Revenue Courts Manual, 1956

264. Scale of copying charges.

- The following shall ordinarily be marked paper with adhesive stamp of the requisite value may be scale of charges for copies.
(1)For copies containing 400 words or less :
Judgment Deposition Decree Any other paper except book, register, map or plan etc. orany extract thereof for documents mentioned in rule.
Ordinary copy 100 100 100 100 100
Urgent copy 200 200 200 200 200
(2)For a copy, ordinary or urgent containing more than 400 words-For 400 words the charge shall be the same as detailed above, and for every subsequent 100 words or less, an extra charge of four annas and eight annas respectively shall be made.
(3)In the case of books, registers, maps or plans or extracts thereof no general rule can be laid down. In each a charge shall be fixed by the Presiding Officer with reference to the quantity, difficulty or intricacy of the work to be done.In cases which an applicant desires to have more than one copy of a paper and typed copies can be given, each copy after the first shall be supplied at half the rates prescribed above.