Section 36(9) in Bihar Commercial Taxes Tribunal Regulation, 1979
(9)Particulars to be recorded on the copy. - When a copy is granted the following particulars shall invariably be recorded on the copy namely:-Date of application for copy.Date of informing the requisite number of stamps and folios.Date of delivery of requisite stamps and folios.Date on which the copy was ready for delivery.Date of making over the copy to the applicant.
