Section 13 in The Punjab Official Trustees Rules, 1966
13. Fees under section 22.
[Section 30(2)(f)]. - (1) The following shall be prescribed fees for the purpose of section 22, namely :-(1)For copies of account, a fee calculated at 12 paise per folio with a minimum fee of two rupees.(2)For copy of a certificate of an auditor - six rupees.(3)For information on any single point in respect of any trust in which the account is open - four rupees.(4)For information or inspection of accounts, searches regarding trusts which have been closed - eight rupees per hour :Provided that no fees shall be payable under clause (1) or clause (3) except in cases where the Official Trustee considers, for reasons to be recorded in writing, that the copy or information required will result in a duplication of work in his office or will involve expense or labour other justifying the charges.Explanation. - The word 'folio' in this rule shall mean seventy-two words. A group of not more than five digits shall for this purpose be reckoned as one word.(2)When documents other than those mentioned in sub-rule (1) are supplied, fees shall be charged in accordance with the scale of fees in force in the High Court of Judicature for the State of Punjab at Chandigarh, from time to time, for copies of documents of the same kind :Provided that no fees shall be payable under this sub-rule in cases where the Official Trustee considers, for reasons to be recorded in writing, that the copies required will not result in duplication of work in his office or involve expense or labour.
