Section 68 in Rajasthan Muslim Wakf Regulations, 1964
68. Details necessary in application for copy.
(1)Every application for copies of proceedings or record shall be made in Form XIII which will be available at the office of the Secretary on payment of 15nP.(2)If the applicant desires the copy to be sent by post, he shall also send-(a)duly stamped and addressed post card to enable him to be informed of the extra charges to be paid, if any, on his application for the copy; and(b)a duly stamped and addressed envelope for sending the copies.Note. - If the extra charges are not paid within 15 days from the date of issue of notice, the application for copy shall be rejected and the addressed envelope shall be used for informing the applicant of the order of rejection of his application. Any application for copy duly signed by a pleader may be presented by his registered clerk and the copy may be delivered to such clerk.
