Section 58 in Income-Tax (Certificate Proceedings) Rules, 1962
58. Copying fees - [(1) Except in cases where copies are supplied free under rules or instructions in force, copying fees shall be charged for supplying a copy of any document at the rate of Re. 1 for each page of such document.] [Substitued for the following sub-rule (1) by the Income-tax (Certificate Proceedings) (Amendment Rules) 1992 (w.e.f. 1st May, 1992)]
(2)Copying fees shall be payable in advance.(3)[ The fees to be charged for the supply of a copy of any document urgently shall be Rs. 4 for each document, in addition to the fees payable under sub-rule (1).] [Substitued by the Income-tax (Certificate Proceedings)(Amendment) Rules, 1992 (w.e.f. 1st May, 1992)]
