Section 153(2) in The Orissa Co-operative Societies Rules, 1965
(2)Certified copies of any document which any person has a right under Sub-rule (1) to inspect shall be supplied on payment of a fee of -(i)[Rs. 20.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] for the Bye-Laws if it is a printed copy;(ii)a sum calculated at the rate of [four rupees] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.] for each hundred words of the copy extract of any other document. Four figures shall be counted as a word.
