Section 25(7) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(7)The amount calculated to the above scale of fee in sub-rule (3) shall be retained by the Secretary as copying and comparing fees and the surplus amount, if any deposited by the party shall be refunded to him at the time of supplying the copy:Provided that, the party shall, if the amount deposited by him is not sufficient to cover the fees pay the deficit before taking delivery of copy.
