Section 40(5) in The Punjab Forward Contracts Tax Rules, 1951
(5)A person entitled under sub-rule (2) to the inspection of any document shall be granted a copy thereof on his making in this behalf an application bearing a court fee stamp of the value of:-(a)eight annas for every entry in a register.(b)one rupee for every notice or summons issued by an Assessing Authority.(c)two rupees for every return or statement recorded in any enquiry held under these rules, or order on an objection or of assessment of tax or for any other document of which copy is permissible under these rules.(d)four annas for every adverse order of assessment of tax, and(e)two rupees for every other order of assessment.
