Section 26 in Bye-Laws for the State Board of Religious Trusts
26.
Certified copies of the records or proceedings of the Board or any committee or of any registered trust may be granted by the Superintendent of the Board under the directions of the President on a payment of a copying fee of 25 p. for every 100 words or a fraction thereof whether the proceedings or records are in English or in an Indian language and a fee of one rupee up to three pages and 50 p. for every additional page above three pages. Four figures shall be reckoned as one word for the purpose of this-law.The party will also have to pay postal charges for the transmission of the orders on the applications and of the copies, if any ordered to be supplied or will take delivery thereof in person.
