Section 142(1) in The Calcutta Improvement Act, 1911
(1)The Chairman shall cause all rules made under section 86, section 137 or section 138 and for the time being in force to be printed, and shall cause printed copies thereof to be delivered to any applicant on payment of a fee of [one rupee] [words substituted by W. B. Act 42 of 1983.] for each copy.
