Section 15 in West Bengal Premises Tenancy Rules, 1956
15.
A searching fee of 4 annas shall be payable on every application.(i)for information whether a record is available in the record-room or not:Provided that it shall be necessary to make a separate application with a separate fee in respect of information required in connection with every separate cause or matter;(ii)for inspection where the record is deposited in the record-room:Provided that no fee shall be charged for inspection of records of pending cases by legal practitioners.
