Section 21 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
21. Fee for inspection of records and obtaining copies thereof.
(1)A fee of rupees twenty for every hour or part thereof of inspection subject to a minimum of rupees one hundred shall be charged for inspecting the records of a pending appeal by a party thereto.(2)A fee of rupees five for a folio or part thereof not involving typing and a fee of rupees ten for a folio or part thereof involving typing of statement and figures shall be charged.
