Section 11 in Transfer of Evacuee Deposits Rules, 1955

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Union of India - Section

Section 11 in Transfer of Evacuee Deposits Rules, 1955

11. Manner in which certified copies of any records may be prepared under this Act, and the fees, if any, which may be levied in respect of such certified copies.

(1)The following fees shall be payable by a person desirous of obtaining any copy from any records maintained by the Custodian, namely:

(i) Copy of an order passed by the Custodian	Re. 8/-
(ii) Copy of any application, objection, petition, affidavit or statement made by a party or witness.	Re. 1/-
(iii) Any other document.	Re. 1 /-

(2)Any person interested in any deposit transferable to Pakistan may with the permission of the Custodian or court inspect the record relating to such deposit on payment of Fee of Rs. 2.

(3)The Custodian may authorise a person inspecting to take short notes (not verbatini) in pencil.

(4)A fee of Rs. 8/- shall be payable on every application made to the Custodian under the Act or these rules.

(5)The fees payable under this rule may be paid in such manner as the Central Government may, from time to time, determine.

(6)A register shall be maintained in the office of the Custodian showing the fee, if any, paid in respect of issue of certified copies.

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Union of India - Section

Section 11 in Transfer of Evacuee Deposits Rules, 1955

11. Manner in which certified copies of any records may be prepared under this Act, and the fees, if any, which may be levied in respect of such certified copies.