Section 142 in Rules under the United Provinces Excise Act, 1910
142. Grant of copies of orders of punishment.
- In the case of an appeal from punishment, an appellant shall be entitled free of charge, to one copy of the original order or punishment when it is required for a first appeal, and in case where a second appeal lies, to one copy of the order passed on the first appeal, which copy he shall file with his petition of appeal.All other copies of orders, original or appellate, reports of the authority which conducted the departmental inquiry, including the statements of the findings and the grounds thereof, or of the statements filed before the inquiring authority or of the record of oral evidence in English or Vernacular, if any, a may be supplied; provided that the government servant concerned pays the copying charges in advance at the rates noted below :(1)For a copy containing note more than 1,500 words-50 Paise(2)For every 300 words in excess of 1,500-extra charge of 12 Paise.(3)For a copy of a book, register, map or plan-a suitable charge fixed by the head office.Note. - In calculating the above charges each statement, etc. should be taken as a separate document, and should be charged for separately.
