Section 28 in Bihar Land Disputes Resolution Rules, 2010
28. Supply of copies of orders and documents.
- (i) Any party to the application or proceeding may apply for obtaining copy of order and/or document on the record.(ii)Application for copy shall be filed in the form prescribed for in the Records Manual after affixing a court fee stamp of rupees five.(iii)The copying section will requisition the required paper from the office of the Competent Authority and after that will notify the required folios for supply of the copy applied for and on deposit of the required folios for the supply of the copy applied for, the order and/or document shall be copied out on the folios and after proper comparison of the same, and putting signatures of the copying clerk and the comparer, a seal of 'certified to be true copy' will be put thereon with the signature of the in-charge officer and thereafter, the same will be supplied to the person applying for the copy.(iv)The papers and the record, after the copies are supplied, shall be returned back to the office of the Competent Authority:Provided that the number of required folios shall be supplied within a period of seven days from the date of the notification and in case of the non-submission of the folios within that period, the application for copy shall be rejected.
