Section 8 in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983
8.
(i)Any person affected by an order of the Controller or of appellate authority on appeal, or of the Commissioner in revision passed under this Act shall be supplied under section 29 of the Act with a copy thereof, duly certified by the Controller, the appellate authority or the Commissioner as the case may be, on application to the authority concerned.The application for ordinary copy or urgent copy of the fee shall bear adhesive court fee stamps of the value as prescribed by Civil Court Rules framed by the High Court with respect to fee leviable for ordinary copy or urgent copy or searching fee, shall be levied in all cases :Provided that no searching fee shall be levied when papers for which copies are required, have not been deposited in the record room of the Collectorate or of the Commissioner.(ii)On receipt of the application the party shall be informed of the court-fee stamps required under the provision of sub-rule (iii), for the supply of the copy. On payment of the requisite amount of court-fee stamps by the party a certified copy of the order shall be prepared and granted to him.(iii)The court-fee stamps required for the supply of the copy shall be the same as chargeable under Civil Court Rules framed by Patna High Court for such copies.Form I(See Rule 4)The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982NoticeWhereas the building described in the schedule below is proposed to be vacated under the provision of sub-section (2) of Section 11 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982. Now, therefore, in exercise of the powers conferred by sub-rule (1) of rule 4 of the Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983, I hereby direct-(a)..............person/persons unauthorisedly in occupation of the building to vacate the building, or to show cause to the undersigned within a week from the date of the service of this notice why he shall not be evicted from the said building.
