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State of Goa - Section

Section 29 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

29. Fees for inspection and copies.

- [(1) The following fees shall be payable by the person desirous of obtaining any copy from any record maintained under the Act or these rules.
(a) Certificate of receipt of case or duplicate copy of challan ...   Rs. 3.00
(b) For every certified copy or final original order passed by theCustodian:-    
  (i) for every sheet of paper 30 x 30 cms. dimension in writingor typed with double spacing ...   Rs. 10/- for every sheet of paper or part thereof.
  (ii) for such record in tabular...   twice the rate specified in (i) above
(c) For every true copy of certified copy ...   The same as (b) (i) above
(d) Copy of final order passed on appeal ...   The same as (b) (i) above
(e) Copy of any application, objection, petition, affidavit orstatement made by a private party or a witness ...   Rs. 8.00
(f) Any other document ...   Rs. 10.00]
[Sub-rule (1) of Rule 29 is substituted vide (Amendment) Rules, 1997, published in Official Gazette, Series I No. 34 dated 20-11-1997.]
(2)Any person interested in any evacuee property may, with the permission of the Custodian, inspect the record relating to such property on payment of fee of [Rs. 5/-.] [In sub-rule (2) for the letters and figures 'Rs. 2' the letters and figures 'Rs. 5/-' are substituted vide (Amendment) Rules, 1997, published in Official Gazette, Series I No. 34 dated 20-11-1997.]. Any person interested in any original case, appeal, pending before the Government or authority or tribunal, may with the permission of the presiding officer, inspect the record of such case on payment of a similar fee.
(3)Such presiding officer, may authorise a person inspecting to take short notes.
(4)The fees payable under this rule may be paid in a manner as the Government may from time to time determine.