Section 23(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
(3)Fees for copies shall be payable as follows(a)the fee chargeable for a certified copy of any application or order of any proceeding shall be rupees five :Provided that when an application is made at the same time for certified copies of the application, written statement, order and document of the same proceedings or case, there shall be charged a consolidated fee of rupees ten for all of them;(b)the fee chargeable for a certified copy of notes of evidence or order or judgment or written statement or document, shall be rupees five plus rupees two for a folio of ninety words :Provided that when an application is made at the same time for certified copy of at least two or more items of notes of evidence, order, judgment, written statement and document of the same case, a consolidated fee of rupees ten plus rupees two for a folio of ninety words shall be charged :Provided further that if the copy exceeds four folios, an additional fee of rupee one for each extra folio shall be payable;(c)if an application is made for obtaining certified copy of records and documents maintained in the office of the Collector or local authority in relation to maintenance, preparation and revision of record-of-rights, the fee for such certified copy shall be five plus rupees two for a folio of ninety words shall be charged :Provided that if the copy exceeds five folios, extra charge of rupee one for each extra folio shall be payable;(d)if the Head of any Department or Directorate of the Central or the State Government applies to the Controller or to the Appellate Authority for a certified copy of any final order of the Controller or of the Appellate Authority, as the case may be, for any public purpose, a certified copy of such order shall be granted to such applicant on plain paper only, free of cost.
