Section 58(1) in West Bengal Industrial Disputes Rules, 1958
(1)The charge for copies (manuscript or typewritten, certified or uncertified) shall be according to the following rates and manner, namely :(a)an impressed stamped paper of [forty paise] (i.e., folio) or on demy paper/thick paper by affixing the adhesive stamp of equal value of folio] for copies of documents containing 150 words or less,(b)an impressed stamped paper of four annas [forty paise] (i.e, folio) [ or on demy paper/thick paper by affixing the adhesive stamp of equal value of folio] with an adhesive stamp of four annas [forty paise] affixed thereto for copies of documents containing 151 to 300 words, and(c)for copies of documents containing more than 300 words, besides the requisites specified in clause (b), an additional impressed stamp paper or papers of four annas [forty paise] with an adhesive stamp of four annas [forty paise] affixed thereto, if necessary, according to the number of words to be typed or copied (four figures counting as one word at the rates shown in clauses (a) and (b). The adhesive court-fee stamps required for the copies shall be affixed to the folios across the perforated line with the figure heads above the perforated line in such a way that the portion below may clearly show the value of the court-fee stamps.
