Section 71 in Rajasthan Muslim Wakf Regulations, 1964
71. Copies to be made on payment of fees etc.
(1)No copy of any record or of any part thereof or of any proceedings, paper or other document in any record shall be made, except on paper sheets provided by the person who has obtained an order for the copy and upon payment of the fees hereinafter mentioned.(2)The following shall ordinarily be the scale of charges for copies.(i)for copies containing 200 words or less-(a)Ordinary Re. 1/-(b)Urgent Rs. 2/-(ii)for a copy, ordinary or urgent, containing more than 200 words, for every subsequent 100 words or less an extra charge of fifty naye paise and rupee one respectively shall be made.(3)In the case of books, registers, maps or plans, or extracts thereof, no general rule can be laid down. In each case a charge shall be fixed by the Secretary with reference to the quantity, difficulty or intricacy of the work to be done.(4)No copy shall be delivered to an applicant until it has been examined and certified in the following manner and countersigned by the Secretary:-(i)when a copy has been made, it shall be signed by the person who made it;(ii)it shall be examined, corrected and certified to the true copy by the Head Copyist or an official, other than the one who made the copy.Person by whom order or decision of Board may be authenticated [under section 86(2) (m)]
