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State of Bihar - Section

Section 187 in Criminal Court Rules of the High Court of Judicature at Patna

187.

Searching and copying fees shall be charged according to the scale shown in the table below except in the cases where the law requires copies to be given free of cost :-
Nature of fee or charge Cases in which to be paid AmountRs. P. How to be paid
1 2 3 4
1. Searching fee On all applications -(1) For information whether the record is deposited in theRecord room or not. 0 25 By a Court-fee stamp to be affixed to the application.
  Note- This is the only fee to be paid on suchapplication.    
  (2) For inspection of the record of a decided case. 0 25 Ditto
  Note- No searching fee to be charged to pleaders forlooking at the records of pending cases.    
  (3) For copy (in addition to the prescribed fee of one annaunder the Court-Fees Act) where the record is deposited in theRecord room. 0 25 Ditto
  Note 1.- One searching fee shall be charged for anynumber of copies taken from the same record and included in thesame application.    
  Note 2.- Records called for in connection withoriginal case or appeal will be treated as a part of the recordof such case or appeal.    
2. Copying charges (a) Manuscript copies 0.35 per folio consisting of 150 words English,[or Hindi in Devanagri script] [Inserted by C.S. No. 9.]or 300 words vernacular[otherthan Hindi in Devanagri script] [Inserted by C.S. No. 9.]4 figures counting one word. By means of an impressed stamp of 35 paise on each sheet ofpaper corresponding with the folio to be provided by theapplicant for copy.
    Note- There are 25 lines in each sheet. No line shallcontain more than 6 words English,[or Hindi in Devanagriscript] [Inserted by C.S. No. 9.]or 12 words vernacular[other than Hindi in Devanagriscript] [Inserted by C.S. No. 9.]
  (b) Typed copies containing-    
  (i) Not exceeding 150 words. 0 35 By means of an impressed stampedpaper of 35 paise.Note- Special stamped sheets divided into two equalparts by a blue line, each part being intended for 150 wordsshould ordinarily be used for type-written copies.
  (ii) Exceeding 150 but not exceeding 300 words. 0 70 By means of the same impressed stamped paper of 35 paise withan adhesive stamp of 35 paise affixed thereto across the top sothat the figure head may be above the perforated line and thatthe portion below may clearly show the value.
  (iii) Concluding portion of documents beyond 300 words.   By means of an additional impressed stamped paper or papers of35 paise with an adhesive stamp of 35 paise affixed thereto ifnecessary according to the number of words remaining to be typed.
      Note 1.- The adhesive stamp will be supplied loose bythe parties and affixed in the Copying Department according tonecessity.
  (c) Expedition fee for urgent applications-   Note 2.- Impressed stamped sheets should never bereceived and cancelled in lieu of adhesive stamps.
  (i) For inspection or information. 1 00 By means of Court-fee stamp to be affixed to the application.
  (ii) For copies-    
  (1) Not exceeding 600 words English[or Hindi in Devanagriscript] [Inserted by C.S. No. 9.]or 1,200 words vernacular[other than Hindi in Devanagriscript] [Inserted by C.S. No. 9.] 1 00 Ditto.
  (2) Exceeding 600 words English[or Hindi in Devnagri script] [Inserted by C.S. No. 9.]or 1,200 words vernacular,[other than Hindi in Devanagri script] [Inserted by C.S. No. 9.] 0 25 for every 150 words English[or Hindi inDevanagri script] [Inserted by C.S. No. 9.]or 300 words vernacular[other than Hindi inDevanagri script] [Inserted by C.S. No. 9.]or part thereof. Ditto.
    Note-This calculation is to be made on the aggregatenumber of folios covered by the same application.
Note 1 - Complainants must pay copying fees whenever they want copies. But an accused is entitled under Section 210, Criminal Procedure Code, to a copy of the charge, under Section 219 of the same Code, to a copy of the evidence of supplementary witnesses after commitment, and under Section 371 of the Code, in case other than summons cases, to a copy of the judgement absolutely free of cost and on plain paper. Similarly, under Section 490 of the same Code, a copy of a order of maintenance, shall be given without payment to the person in whose favour it is made, or to his guardian, if any, or to the person to whom the allowance is to be paid.Note 2 - The provision of '[Section 363 (5)] of the Code should also be referred to.Note 3 - See also Rule 186 of this Chapter regarding remission of copying fees in certain cases.Note 4 - Court-fee stamps for extra fee in respect of urgent copies should find entry in the Register of Court-fee stamps.