Section 14 in The Societies Registration (Maharashtra) Rules, 1971
14. Grant of copies of documents.
(1)On payment of the fees herein specified, the Assistant Registrar or an officer authorised by him in this behalf shall, on application by any person having interest or any other person permitted by the Assistant Registrar or officer authorised by him in this behalf furnish him with certified copies under his hand of the following documents, not being documents filed under Section 4-A of the Act :-(a)any statement, notice, intimation, account, audit report or any other document filed under the Act :(b)any certificate issued by the Assistant Registrar.(2)The fees for the supply of certified copies shall be(a)25 paise for every 100 words or fraction thereof as copying fee(b)7 paise for every 100 words or fraction thereof as comparing fee ;(c)3 paise for every sheet of foolscap paper used in preparing a copy or copies asked for ;(d)in case a document In the tabular form twice the rate of fee fixed for copying and comparing :Provided that, where copy of any document is required within a period of twenty-four hours, but not exceeding forty-eight hours, there shall be paid an additional fee equal to 50 per cent of the fee prescribed for copying and comparing.(3)Where different persons apply for single copy of the same documents, the Assistant Registrar shall supply each of them an original and not a carbon copy at full rates. But if one person applies for more than one copy, he shall on request, be given carbon copies (in addition to the original copy at the full rate upto a maximum of five and shall be charged one fourth of the full copying and comparing fees with a minimum of twenty-five paise and thirteen paise respectively, per copy. Paper charges will be the same for both the original and carbon copies.
