Section 49 in Income-Tax (Appellate Tribunal) Rules, 1963
49. [ Scale of copying fees [Substitued by the Income-tax (Appellate Tribunal) Amendment Rules, 1992 (w.ef. 24th July, 1992)] - (1) Copying fees for supply of certified copies shall be charged as under :
(1)For a full page or part thereof, Rs. 3 irrespective of whether the copy is typed or xeroxed.(2)Except in cases where copies are supplied free under the rules or instructions for the time being in force and in cases covered by sub-rule (3), the scale of fees to be charged for the supply of copies urgently shall be twice those prescribed by sub-rule (1) where the copies are typed and in such cases, fifty per cent of the fees so charged shall be paid to the official who types such copies.(3)Where a party applies for immediate delivery of a copy of evidence taken down by a stenographer, the fee charged shall be twice those prescribed by sub-rule (1), and in case a typed copy is supplied, fifty per cent of the fees so charged shall be paid to the official who types such copies.(4)If a publisher applies for a copy of an order of the Tribunal for the purpose of publication, the fee for such copy shall be Rs. 5 per page or part thereof.(5)Copying fees for supply of certified copies, whether typed or xeroxed, shall be recovered in advance in cash.]
