Section 10 in West Bengal Workmen's House-Rent Allowance Rules, 1975
10. Copies of decision, records and documents.
(1)Any workman or employer or a representative of the workman or a employer shall be entitled to inspect any application, document or record filed with the Controlling Authority in relation to a case on payment of the requisite fees specified in the Schedule appended to these rules.(2)An application for copy under sub-rule (1) shall be in Form G and shall be presented in person to the Controlling Authority or shall be sent to him by registered post and shall the accompanied with a fee of seventy-five paise, which shall be paid in court-fee stamp affixed to the application.(3)All copies shall be prepared on folios, and if it be not possible at once to inform the applicant what court-fee stamp and folios will be required in respect of the copies applied for. the requisite information shall be communicated to the applicant as soon as may be possible thereafter, but not later than seven days from the date on which the application is received by noting on the counterfoil portion of the application.(4)In the case of certified copies, the court-fee chargeable under the West Bengal Court-fees Act, 1970 (West Bengal Act X of 1970), shall be levied affixing the necessary stamp to the first folio of the copy.(5)On receipt of the information referred to in sub-rule (3), the applicant shall present the requisite folios and court-fee stamps to the controlling authority along with the counterfoil of his original application, on which the receipt of the court-fee stamps and folios filed shall be acknowledged, and the date on which the copy will be ready for deli very noted and the counterfoil shall then be returned to the applicant.(6)If the requisite folios and court-fee stamps are not filed within seven days from the date on which the information referred to in sub-rule (3) is communicated to the applicant, the application shall be liable to be struck off and an application so struck off shall not be revived, hut in such case, a fresh application may be made.(7)Urgent copies shall ordinarily be ready on the day following the date of payment of the urgent fees specified in this behalf in the Schedule and compliance with other requisites.
