Section 54 in The Orissa Hindu Religious Endowments Rules, 1959
54.
(a)The fees for the grant of a copy of any proceeding or record shall be thirty-seven paise for every one hundred words or fraction thereof whether the proceeding or record is in any other language. The parties applying for copies by post shall also remit the necessary postal charges in cash for the transmission of the orders on the copy of application and of the copies, if any, ordered to be supplied.Note - (1) Four figures shall be reckoned as one word for the purposes of the rule.(2)Applications sent by post shall invariably be accompanied by a post-card with the necessary address noted thereon for communication of the information as to the requisites to be filed or as to the rejection of the petition.(a)Where a petition is presented by a person or his Vakil in office the above information shall be notified in a form placed before the Secretary for free inspection. The form shall be as prescribed in Form 'T' in the Schedule.(b)Where any party wants a copy expeditiously he shall have to pay over and above the sum specified in Clause (a) a further sum of one rupee as emergency fees and in addition pay thirteen paise per each 100 words or part thereof.
