Section 55 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
55.
Certified copies of the records or proceedings of the Board or any Committee or of any subordinate registered trust may be granted by the Superintendent of the Board under the direction of the President on payment of a copying fee of four annas for every 100 words or a fraction thereof whether the proceedings or records are in English or in an Indian Language and a fee of one rupee up to three pages and eight annas for every additional page above three pages. Four figures shall be reckoned as one word. Postal charges for the transmission of the orders on the applications and of the copies, if any, ordered to be supplied shall have to be paid by the applicant unless taken delivery on in person:Provided that the President or Superintendent may reject an application for copy of any record or proceeding of the Board or any Committee or of any subordinate registered trust, in the interest of the trust concerned.
