Section 32 in The Rajasthan Public Trust Rules, 1962
32. Inspection and copies.
(1)(a) Any person having interest in a public trust may apply to the Assistant Commissioner specifying such information as may be necessary for identifying the document which is open to inspection under Section 36 and shall be allowed to inspect any such document on payment of a fee at the rate of one rupee per hour for each document to be inspected.(b)Such inspections shall be allowed during the office hours only subject to such supervision as the Assistant Commissioner may in each case direct.(2)(a)The fee for the supply of the certified copies of the document which are open to inspection shall be four annas for every 100 words or fraction thereof.(b)Stamp paper will be supplied by the applicant.(c)Ordinarily the copies shall be given within a week.(d)In urgent cases, the copies may be given within 24 hours on payment of double fees, provided the matter may not be lengthy as to cover more time.
