(1)Every person requiring a search to be made among the records of an office for the purpose either of inspecting a document or for taking copies or extracts thereof must submit an application to the authority to whose office the records in question belong, in the form given in Appendix-II to these rules, stamped with a Court fee stamp of the value of fifty naya paise.Explanation I. - A separate application need not be presented in respect of each document of which inspection or copy or extract is required.Explanation II. - Enclosures or annexure to letters, accounts or other documents form part of the documents to which they appertain and are not reckoned for the purpose as separate documents.(2)Applications from subordinates of all classes of the Hindu Religious and Charitable Endowments Administration Department for copies of orders relating to departmental punishments are exempt from payment of stamp duty.
