Section 186(7) in Criminal Court Rules of the High Court of Judicature at Patna
(7)to remit the fees chargeable under articles 6, 7 and 9 of the First Schedule on copies furnished by Civil or Criminal Courts or Revenue Courts or offices for the private use of persons applying for them:Provided that nothing in this clause shall apply to copies when filed, exhibited or recorded in any Court of Justice or received by any Public officer;
