Section 41 in Bihar Employees Insurance Courts Rules, 1952
41. Certified copies of order, decree, etc., to be furnished.
(1)Certified copies of the final order, decree or any other order or matter on record shall be furnished to the parties on application to the Court and at their expense.(2)If any party requires copies of any order, decree or any other matter on record made by or furnished to the Court, as the case may be, to be supplied to him within forty-eight hours of the submission of an application therefor to the Court, he shall pay an additional fee of two rupees for each such copy.(3)If any party applies for copies of any order, decree or any other matter on record made by or furnished to the Court, as the case may be, after the expiry of twelve months from the date of such making or furnishing, as the case may be, he shall pay an additional searching fee of two rupees.
