(1)Copying fee shall be charged at the rate of five rupees per page.(2)Except, in cases where copies are supplied free of cost under the rules or instructions for the time being in force, the rate of the fee to be charged for the supply of copies, urgently required, shall be double the rate as specified in sub-rule (1).(3)Copying fee shall be payable in cash in advance.(4)The amount calculated in accordance with the rate mentioned in sub-rule (1), shall be retained by the Registrar as copying fee, and the surplus amount, if any, deposited by the party, shall be refunded to him at the time of supplying the copy:Provided that, if the amount deposited by a person is not sufficient to cover the copying fee, he may pay the deficit before taking delivery of the copy.(5)Notwithstanding anything contained in sub-rules (1), (2), (3) and(4), no fee shall be paid by the Board with respect to the applications, written statements, replies or any other documents relating to its matter which is pending for decision before the Tribunal.(6)If the Registrar of the Tribunal feels any doubt about the propriety of granting copy of any document, he shall place the application before the Tribunal for its orders.(7)The persons, who are not parties to an application, may also be supplied a copy of any order or document on the order of the Tribunal after making payment of the copying fee.(8)All copies shall be certified by the Registrar.
