15. [ Grant of Copies. [Substituted by Notification No. F. 19 (1) C & 1/54 dated 25-7-1935, published in Itajasthan Gazette, Part IV-C dated 6-8-1935.]
(a)As provided by Section 66 of the Act, the Registrar, shall, on application, furnish to any person on payment of the prescribed fee a copy of any entry or portion thereof in the Register of Firm.(b)Copies of the documents kept in the Registrar's office shall on application and payment of the prescribed fee, be furnished by the Registrar, to any person who satisfies the Registrar that he has sufficient interest in the contents of the documents of which he applied for copies and that mere copies of any entry in the Register will not serve his purpose.(c)All copies under this Rule shall be applied for during business hours in writing. The copies issued shall be certified by the Registrar to be true and sealed with the seal of his office.(d)In this rule "Copies" includes extracts.(e)The fee for issuing a copy of any document in the custody of the Registrar shall be annas four for each hundred words or part thereof. Other fees shall be such as may be prescribed separately by the Government in rules issued under sub-section (1) of Section 71 of the Act.]
