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State of West Bengal - Section

Section 58 in West Bengal Industrial Disputes Rules, 1958

58. Charge to be made for copies.

(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.
(2)If any copy is to be made of a map or a plan the Chairman may get the work done by technical persons capable of doing such work and the charges thereof to be assessed by the Chairman in his discretion shall be paid to such technical persons by the applicant in cash.
(3)As soon as a copy is ready, the upper half of each stamp shall be torn off each sheet along he perforated line by the comparing clerk who shall put the serial number and the date of the copy on the back of each of the upper halves so torn off and get them destroyed on the following day in presence of the Chairman and get a certificate of destruction recorded in the "Remarks" column of the register of application for copies.