Section 87(5) in Himachal Pradesh Waqf Rules, 2016
(5)The amount calculated according to the scale prescribe in sub-rule (1) shall be retained by the Officer/Official authorised in this behalf by the Tribunal as copying fee 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 copying fee, pay the deficit before taking delivery of the copy.
