(4)Any person preferring an appeal under the provisions of the Act and of this rule shall be entitled to obtain a copy of any document filed with the registering authority, or the Inspector of vehicles in connection with any order against which he preferring an appeal on the payment of fee at the rate of Rupees [twenty five] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] per page.
