Section 54(2) in The Orissa Hindu Religious Endowments Rules, 1959
(2)Applications sent by post shall invariably be accompanied by a post-card with the necessary address noted thereon for communication of the information as to the requisites to be filed or as to the rejection of the petition.(a)Where a petition is presented by a person or his Vakil in office the above information shall be notified in a form placed before the Secretary for free inspection. The form shall be as prescribed in Form 'T' in the Schedule.(b)Where any party wants a copy expeditiously he shall have to pay over and above the sum specified in Clause (a) a further sum of one rupee as emergency fees and in addition pay thirteen paise per each 100 words or part thereof.
