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State of Bihar - Section
Section 42 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
42. Copies of Proceedings/records.
- The Secretary of a Gram Panchayat/Executive Office of a Panchayat Samiti/Chief Executive Officer of a Zila Parishad may grant copies of the proceedings and records of the Gram Panchayat/Panchayat Samiti/Zila Parishad and Standing Committees respectively to non - members on payment of the following fees in advance -| (i) Copy of running matter | Fifty paise per foolscap page of 100 words orpart thereof a minimum fee of two rupees. |
| (ii) Copy of statement | Ten Paise per line of four columns or partthereof. |
| (iii) Copy of drawings Rs. | 5 per square foot of ferro paper or partthereof. |
| (b) Fees for urgent copies | When an application has been made for an urgentcopy, the order granting or refusing the copy shall be made onthe same day and the copy shall be delivered to the applicant orto his authorised agent as far as possible, within twenty fourhours of the presentation of the challan, showing the deposit ofdouble the fees for ordinary copy. |