Section 18(4) in Chhattisgarh Rent Control Adaptation Rules, 2016
(4)After receiving records, the concerned officer shall prepare a copy of the documents as provided in the application and after affixing @ Rs. 10/- per page, as court fees in the duplicate copy, certify and sign the same. If any party asks for an immediate copy of any document, then the Court Fees charged would be doubled and a separate application has to be presented for the same.
