Section 18 in The Adjudicating Authority (Procedure) Regulations, 2013
18. Fees for copying.
(1)Fees for supply of certified copies of the documents shall be charged at the rate of twenty rupees for a full page or part thereof, irrespective of whether the copy is typed or xeroxed.(2)Except in cases where copies are supplied free under the rules or instructions for the time being in force and in cases covered by sub-rule (3), the fees to be charged for the supply of copies on urgent basis shall be twice the rate specified in sub-rule (1).(3)Where a party applies for urgent supply of a copy of evidence taken down by a stenographer, the fee charged shall be five times the rate specified in sub-rule (1).(4)Fees for supply of certified copies, whether typed or xeroxed, shall be recovered in advance in cash.
