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State of Chattisgarh - Section

Section 18 in Chhattisgarh Rent Control Adaptation Rules, 2016

18. Copy and copying Section.

(1)Application for certified copy shall be submitted before the authorized officer in the prescribed format, either in person or through an advocate or through recognized agent.
(2)The concerned officer shall forward the said application to the Reader of the Tribunal for record purposes.
(3)After receiving the application the reader shall send it to the copying section with record within three days and if the certified copy is required in the pending case, then prior permission from the Court shall be obtained.
(4)After receiving records, the concerned officer shall prepare a copy of the documents as provided in the application and after affixing @ Rs. 10/- per page, as court fees in the duplicate copy, certify and sign the same. If any party asks for an immediate copy of any document, then the Court Fees charged would be doubled and a separate application has to be presented for the same.
(5)The following table will be typed on last page of every duplicate copy, namely:-
Date of Receiving Application Date on which applicant asked to appear Date on which applicant appeared Date on which Application (with or withoutfurther or correct particulars) sent to record on Date on which Application received from recordroom
(1) (2) (3) (4) (5)
         
Date on which applicant given notice for furthercorrect particulars Date on which applicant given notice for furtherfunds Date on which column 6 or 7 complied with Date on which copy is ready Copy delivered or send on Date on which Court fees was realised
(6) (7) (8) (9) (10) (11)
           
Copyist............................. Comparer....................... Head Copyist..........
(6)The authorised officer shall mention the date and other related information in the aforesaid table and shall check the correctness of prescribed number.
(7)The following register shall be maintained by the authorized officer of the copying section:-
(a)Register of the application for copy;
(b)Account Book;
(c)Detailed Account Book; and
(d)Duplicate receipt Book.
(8)The authorized officer shall receive application along with the amount to be deposited by the party and shall provide a duplicate copy of receipt of such money to the concerned party and shall thereafter enter the same in the register.
(9)All types of entry, which has been collected every day, shall be made in the Account Book and Detailed Account Book.
(10)The account of copying section shall be checked by the Section Officer on day-to-day basis.
(11)If the copying application is received by post, the copying fees shall be entered in copying application register and after preparing the copy, it shall be sent to applicant by post on the address as mentioned in the application.
(12)If the depositing amount is less or particulars of document are incomplete, then intimation shall be given to the applicant in person or by post.
(13)If the applicant fails to complete the particulars even after giving intimation through post, the application shall be filed and amount shall be deposited through passbook.