Section 208 in High Court of Chhattisgarh Rules, 2005
208.
(1)Charges for preparation of copies (otherwise than by photocopying) shall be calculated per folio. A folio means a group of 175 words. If the entire text or the remainder after folios of 175 words each, to be copied is of less than 175 words, the said text or remainder as the case may be, shall be treated as one folio. In case of photocopy a folio shall be equal to one page of the text to be copied.(2)For counting the words each initial prefixed to any name or used as abbreviation, shall be counted as one word. If a figure is used, all figures used as a single group shall be counted as one word. For example in 1492/93 there is one group of 1492 and another of 93, and therefore, it would be counted as two words.(3)In case of maps, plans or drawing, the charges shall be same as actually incurred in making the copy.
