Section 61(1) in Bihar Value Added Tax Rules, 2005
(1)Subject to the provisions of section 90, if any dealer or person requires a certified copy of a document filed by him or of an order concerning him passed by any authority appointed under section 10, he shall make an application to the authority concerned. The application shall bear adhesive court-fee stamp of the value of rupees fifty for an ordinary copy and such stamps of the value of rupees hundred for an urgent copy. In addition, a searching fee of rupees five shall be levied in all cases except where the papers of which copies are required have not been deposited in the record room of the said authority.
