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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2) in Haryana Municipal Business Bye-laws 1981

(2)The fees for copies to be supplied shall be as follows :-
(i) Ordinary fees for first 200 words Rs. 5.00
(ii) Additional words upto 100 Rs. 2.50
(iii)Fees for maps and plans for each square foot or tracing paper used or portion thereof, Rs. 5.
(iv)The Executive Officer or the Secretary, as the case may be, if he considers that in view of the labour involved a special fee shall be charged, he shall fix the special fee not exceeding rupees 10 for each square foot.
(v)The tracing cloth required will be supplied by the applicant.
(vi)Urgent fees which shall entitle the applicant to precedence over all other copying work shall be Rs. 5
(vii)Search fee, for any record concerning which sufficient information has not been supplied to enable the record to be traced easily; shall be rupees 5 per year, for each year's record
(viii)Other fee, for postal and other expenses, actually incurred shall be the amount actually spent on behalf of the applicant.]