Section 6(2) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(2)The application shall be accompanied by as many true copies thereof as there are opposite parties for sending such copies to the opposite parties along with the notices to be served on them :Provided that if the applicant claims to be an indigent person and prays for exemption from furnishing copies, the officer or authority, appointed under sub-section (1) of section 18, to whom the application may be presented, shall make an inquiry and, is satisfied that the applicant is an indigent person, pass an order exempting him from furnishing copies and shall get sufficient number of copies prepared in his office to be served on opposite parties along with the notices.Explanation. "Indigent person" means any person who is not possessed of any property movable or immovable worth five hundred rupees or more other than the subject-matter of the dispute.
