[(1) The fee for preparing copies shall be one rupee per page or fraction thereof, whether in English, Hindi or any other language. Copies required by officers of the Central or State Government for Government purposes, but not for conducting a case in a Court of law, shall be made on plain paper free of cost :Provided that in case where a copy is prepared by photocopy machine then the charges shall be two rupees per page.] [Substituted by Notification No. C-2493-III-1-5-57-CH-20, dated 23-5-1995.](2)Copies of any part of the record of a case to which the Central or State Government is a party when required for purposes connected with the conduct of a case shall be supplied on payment of requisite fee.(3)Copying fees received in cash by the Head Copyist or other authorised person should be utilised for purchasing court-fee stamps, court-fee stamps of a value equal to the copying fee for each sheet should be affixed to every sheet of certified copy.
