Section 14A(3) in The Bihar Electricity Duty Rules, 1949

[Cites 0, Cited by 0] [Section 14A] [Entire Act]

(3)The following fees shall be payable for the grant of copies, namely:-

		Rs.
1.	Application for certified copy (Ordinary)	1.50
2.	Application for certified copy (Urgent)	4.00
3.	Copying fee for every 150 words or less (Ordinary).	0.59
4.	Copying fee for every 150 words (Urgent)	1.00
5.	Authentication fee (Ordinary)	1.50
6.	Authentication fee (Urgent)	1.50
7. [ [See now new postal charges for registered post.]	Application for certified copy by registered post.	10.00]
		(through Treasury challan)
8.	On memo, appeal against or assessment or penalty of anapplication for Revision of an appellate order.	7 ½ per cent of the amount in disputesubject to a minimum of Rs. 5.00 and maximum of Rs. 100
		(In Treasury challan).
9.	Application for Revision of any other orders.	5.00
10.	Application for registration	2.00
11.	Application for registration of registration certificate.	2.00
12.	Application for extension of time in a proceeding.	2.00
13.	Application for extension of time for payment of tax assessedor a penalty imposed.	2.00
14.	Miscellaneous application for relief.	2.00

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