Section 36(1) in Bihar Commercial Taxes Tribunal Regulation, 1979
(1)An application for copy of a paper or document including the judgment in the record of the proceeding before the Tribunal shall be filed before the Secretary in Form 48 of Schedule V between the hours of 10.30 A.M. to 12.30 P.M. during day sittings and between the hours of 6.30 A.M. to 8.30 A.M. during the morning sittings. An Assistant of the Tribunal (entrusted with such work) will attend the sitting room of the Secretary and will fake charge of the applications for copies together with the court-fee stamps and folios as soon as they have been presented to the Secretary. The Assistant will check them and punch the court-fee stamps other than those for authentication in presence of the Secretary, who will then initial and date the application. They will then be entered by the Assistant in the register, maintained in Form 49 of Schedule, the court-fee stamps being entered in the court-fee register. The Secretary will check and initial all these registers daily. Each application for copy shall bear consecutive serial number according to the number allotted to it in the aforesaid register.The application shall be kept in monthly bundles in serial order. At the close of each quarter they shall be examined by the Head Assistant, who will report any irregularity discovered during his examination. The Secretary, after satisfying himself as to the work of the office in the examination of applications received, will direct destruction of applications of more than one year.
