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State of Tripura - Section

Section 63 in Tripura Value Added Tax Rules, 2005

63.

The following fees shall be payable for certified copies:
(a)an application fee- rupees ten.
(b)authentication fee for every 360 words or fraction of 360 words - rupees fifty.
(c)one impressed folio for not more than 150 (English) words and extra folio for every additional 150 words or less.
(d)urgent fee for Rs. 50/- if an applicant requires his copy to be furnished on the day of submission of the application. In such cases, fees and folio must also accompany the application.
(e)an additional fee of Rs. 15/- to cover the cost of postage if the applicant wants his copy to be sent to him by post.
(f)a searching fee of Rs. 25/- if the applicant wants a copy of the order or document which is more than one year old.
(g)all the fees payable under the Act or Rules shall be paid in Court Fee stamps.