Section 19 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
19. Levy of fees for supply of copies. Section 66-A(2)(f).
- The authority which passes an order to be appealed against shall, on an application by a person give a certified copy of the order or any other relevant documents on payment of a fee of two rupees. Such payments shall be made by treasury receipt showing deposit of fee under the appropriate head of account.
