- Notwithstanding anything contained in these rules, a Presiding Officer may, upon application by or on behalf of the head of any department of the Government of India or any High Court in India, any authority in India, exercising jurisdiction similar to a High Court any court subordinate to the Rajasthan High Court, any Principal Court in any foreign country in his discretion order a copy or copies to be made and delivered or any record; and such copy or copies may be made free of charge, unless they are required for the use of a litigant other than the Government.
