Section 342 in Civil Court Rules of the High Court of Judicature at Patna
342.
The following fees shall be levied in Court-fee stamps or the inspection of Wills, etc.:-(i)For the inspection of an original Will, Court-fee stamp of the value of one rupee.(ii)For the inspection of a copy of a Will in the Register, Court-fee stamp of the value of fifty paise.(iii)For copies, the same fee as for inspection, in addition to the copying charges, which shall be at the usual rate obtaining in the Civil Courts, and shall be levied in the same way as such charges are levied in the Civil Courts.
