(3)Certified copy, in the manner provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872), of record or proceedings of the Board, or any committee may be granted by the Chief Executive Officer on an application in Form 15 and on payment of twenty rupees per hundred words or fraction thereof:Provided that the application in Form 15 shall be accompanied by the receipt of the Board for twenty rupees:
