Section 15 in The Bihar Swetambar Jain Religious Trusts Rules, 1955
15.
Fees under clause (a) of sub-section (2) of Section 70 shall be assessed by the President in a manner he deems best in the circumstances:Provided that the President shall afford an opportunity to the assessee for representing his case before him either personally or through an agent duly authorised in writing in this behalf and shall look into documentary evidence if any produced by or on behalf of the assessee in this connection.
