(3)When an appeal under section 89 of the Act is preferred to the State Transport Appellate Tribunal. The Secretary of the State Transport Authority, shall give to any person interested in the appeal or revision, on the application, copies of any document connected therewith and filed with him, on payment of a fee of Rupees [twenty five] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 19-05-1998.] only per page copy of each such document.
