(3)The Committtee [* * * * * ] [The words "or a local committee" inserted by Punjab Act 11 of 1944, Section 39 and omitted by Punjab Act 53 of 1953, Section 22.], shall charge for copies furnished under the provisions of sub-section (1) such fees as are charged for copies of records under the control of Deputy Commissioners of districts under the rules for the time being in force in Punjab.
