Section 41(4) in Bihar Entertainments Tax Rules, 1984
(4)An application for copy may be made by registered post in which case the applicant shall be required to pay a consolidated fee of rupees ten, irrespective of the number of words contained in the order of which the copy is desired, to cover the cost of copy and authentication fee. In such cases, the application shall be accompanied by a copy of the challan in Form X showing payment of rupees ten in the Government Treasury.
