Section 37(2) in Maharashtra State Co-operative Tribunal Regulations, 1962
(2)The amount calculated according to the above scale shall be retained by the Registrar as copying and comparing fees and the surplus amount, if any, deposited by the party shall be refunded to him at the time of supplying the copy :Provided that, the party shall, if the amount deposited by him is not sufficient to cover the fees pay the deficit before taking delivery of the copy.
