Section 78(4) in The Haryana Motor Vehicles Rules, 1993
(4)The appellant or the respondent shall be entitled to obtain a copy of any documents filed in connection with the order appealed against on payment of a fee at the rate or rupees two per page and to inspect the file of the appellate authority and the application for inspection shall bear a court fee stamp of -(a)in respect of urgent inspection ten rupees; and(b)in respect of an ordinary inspection five rupees.
