Section 23(2) in Maharashtra Public Trust Rules, 1951
(2)The fees for the supply of copies shall be(a)[forty paise] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] for every 100 words or fraction thereof;(b)in the case of certified copies, an additional (ten paise) for every 100 words or fraction thereof for comparing;(c)in the case of document in a tabular form, twice the above rates;(d)an additional fee of [five paise] [Added by Notification No. 13337/P, dated 2nd June 1972.] for every sheet of full scan paper used in preparing the copy or copies asked for ;[Provided that, where a copy of any document is required within a period of 24 hours but not exceeding 48 hours, there shall be paid an additional fee equal to 50 per cent of the fee prescribed for copying and comparing.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
