Section 24 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
24. Searching and other fees.
(1) A searching fee of rupees five shall be payable for every application for each of the following items :(a)for information whether a record is available in the record-room or not :Provided that it shall be necessary to make a separate application with separate fee for any information required in connection with every separate cause or separate matter;(b)for inspection where the record is deposited in the record-room :Provided that such fee shall also be charged for inspection of records of pending case by advocates and legal practitioners. (2) A process fee at the rate of rupees five in respect of every party on whom a notice is to be served under the Act shall be paid.
