Section 108 in U.P. Consolidation of Holdings Rules, 1954
108.
Section 54. - (1) Extracts from the records of the basic year or those published under Section [10(1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be issued by the Consolidation Lekhpal. His remuneration for the issue of such extracts shall be the same as prescribed in the Land Records Manual.(2)An application for a copy of the Statement of Principles prepared under Section [8-A] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be made to the Assistant Consolidation Officer with a copy-stamp of Rs. 2.50 for each copy.(3)A copy of an allotment order [* * *] [Deleted by Notification No. 437-CH/I-E-256-61 dated 25.3.1964.] may be issued by the Consolidation Lekhpal on payment to him as his remuneration a fee of Rs. 0.25 paise per copy.(4)Application for copies of maps and final documents prepared under the provisions of the Act not covered by sub-rules (1) to (3) shall be made to the Assistant Consolidation Officer, or in respect of copies of judgments statement, etc., forming part of judicial proceedings, shall be made to the Presiding Officer of the Court concerned and shall be charged for according to the scale of fee and in the manner laid down in Chapter IX of Manual of Orders of Government of U.P. in the Revenue Department.
