(1)Except for the use of the court or in case falling within Rules 224, 225 and 231 no copy of any record or of any part thereof or of any decree, order, proceeding, paper or other document in any record, shall be made, except on stamped paper provided by the person who has obtained an order for the copy, of (2) If necessary stamped paper is not available, judicial water-marked paper with adhesive stamp of the requisite value may be provided instead.
