Section 36(5) in Bihar Commercial Taxes Tribunal Regulation, 1979
(5)Preparation of copy. - When the requisite court-fee stamps and folios are filed, the Assistant Incharge shall hand over the same complete in all respects to a responsible typist or copyist for copying out the paper or document, copy of which is sought by the applicant. If the application for copy is an ordinary one, the copy shall be prepared by the typist or the copyist within five working days after the filing of all requisite stamps and folios and the copy so prepared shall be made over to the applicant on the sixth day after the filing of all the requisite stamps or folios. Urgent copies shall be prepared and delivered to the applicant on the day of the application and where this is not possible, on the day following. In counting these days, holidays and Sundays will be excluded.
