- (i) The Government Pleader shall be supplied free of charge one copy of any paper-book, whether typed or printed.(ii)The advocate appearing for the accused whether appointed by the Court or appointed by the Deputy Registrar under Rule 360 shall be supplied free of charge one copy of the Paper Book whether typed or printed in -(1)Appeal against acquittal,(2)Appeals where notice of enhancement of sentence is issued by the Court, and(3)In Reference or application for enhancement of sentence.(iii)[ In all other cases paper books shall be supplied on payment of the following charges:- [Substituted vide High Court Notification No.C.2002/93, dated 30.10.2009.](a)for typed paper-books at the rate of Rs. 2.00 per page.(b)For printed paper books at the rate of Rs. 1.50 per page; and(c)For each map or plan at the rate of Rs.5.00 per page of map.](iv)Additional paper-books if available may be supplied to the Government Pleader or the advocate for the accused on payment of the charges prescribed in sub-rule (iii) of this rule.(v)[ The charges for paper books levied under this rule shall be recovered either in the form of court fee stamps which shall be affixed to the application for copies or e-payment system, receipt of which be accompanied with application.] [Substituted vide High Court Notification No.C.2002/93, dated 30.08.2016.](vi)Notwithstanding anything contained in the rules in this Chapter, the Court may where it thinks fit, direct that the accused or his advocate be supplied with a copy of the paper book free of charge.
