Section 638(1) in Criminal Courts - Rules and Orders
(1)Every application shall be accompanied by an advance sufficient to cover the estimated cost of the copy applied for and the cost of the court-fee stamps, if any, required under Article 9, Schedule I, of the Court-fees Act, 1870, as amended, and also, where the copy applied for required a non-judicial stamp, under the Stamp Act, 1899, by the requisite non-judicial stamp. If a copy of a map is to be prepared on tracing cloth the head copyist shall supply the cloth in accordance with Rule 642 below, except in the copying section of a Sessions Court where the applicant himself shall supply it. If an application is sent by post the advance shall be remitted by money order.Note. - Applications received by post without the requisite non-judicial stamp, or, in the office of a Sessions Judge, without the tracing cloth, shall be registered in the register of applications for copies, but in such cases copying shall be considered to have been stopped for want of funds so far as the copies of those particular documents are concerned, and the applicant shall be asked to supply the requisite stamp or the tracing cloth.
