Section 29(2) in The Maharashtra Agricultural Income-Tax Rules, 1962
(2)An application made under sub-rule (1) shall be accompanied by a fee of twenty naye paise in court-fee stamp and a deposit of an amount to cover the cost of preparing certified copies according to the scale of copying fees specified in sub-rule (3). The amount calculated according to the said scale of fees shall be retained by the said authority as copying fees and the amount, if any, by which the amount deposited exceeds the amount of copying fees so retained shall be returned to the applicant at the time of delivering the copy :Provided that, the applicant shall, if the amount deposited by him is not found to be sufficient to cover the amount of copying fees, pay the deficit before taking delivery of the copy.
