Section 176 in West Bengal Co-operative Societies Rules, 2011
176. Certified copy.
[(1) A certified copy of an order, decision, award or evidence of the parties shall,. on application, be given to a party by the Registrar duly certified by him on payment of fees at the rate of fifteen rupees for each foolscap page or part thereof typed in double space or at the rate of five rupees for each page, if photo copied. The fee shall be paid in court fee stamps.] [[Sub-rule (1) Substituted by Serial No. (32) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f, 1.2_2013, earlier which was as follows(1)A certified copy of an order, decision or award or evidence of the parties shall. on application, be given to a party by the Registrar duly certified by him typed in double spaces.]](2)On receipt of an application for certified copy of order, decision or award, the applicant shall forthwith, or on a date to be given to him instantly, be intimated about the requisites required to be supplied by him.(3)If the requisites are not supplied within seven days from the date of intimation, the application for certified copy shall be rejected and thereafter the party may obtain certified copy of filing fresh application.(4)The certified copy shall be supplied, as far as practicable, within two weeks from the date on which the requisites are supplied.(5)It will be for the party applying for certified copy to collect the same and if he wants it to be sent by post, then it shall be deemed to have been delivered to him on the date on which the certified copy is sent by post.
