Section 29 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
29. Fee for inspection of records and obtaining copies thereof.
(1)A fee for every hour or part thereof shall be charged for inspecting the records of a pending appeal or application or decided case, as given in the Second Schedule.(2)A fee shall be charged for providing xerox copy of each page of the record as prescribed in the Second Schedule.
