Section 28 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
28. (Applicable to Maharashtra only) Procedure for obtaining inspection and copies of record relating to inquiries under section 41.
- (1) Any person who is a party to any inquiry under section 41 or has under section 76 of the Indian Evidence Act, 1872, or any other law for the time being in force a right to inspect the record relating to any such inquiry or to obtain copies thereof and who desires to have such inspection or copies may make an application in writing to the Controller stating the purpose for which the request is made. Such application shall be accompanied by the inspection fee or as the case may be the copying fee provided for in sub-rules (2) and (3). On receipt of such application, the Controller shall by order, in writing either grant or if he is of opinion that the applicant is not a party interested in the inquiry or has no right to inspection or copies of the record or has not complied with any other requirements of this rule, refuse to grant the request made. Where the request is refused the grounds for such refusal shall be communicated to the applicant.(2)The fee for inspection of the record shall be fifty naye passe per inquiry, per day or part thereof on which such inspection is allowed.(3)Subject to a minimum fee of one rupee, the fee for furnishing copies of any record shall be at the rate of thirty-five naye paise per folio of one hundred words or fraction thereof.)
