Section 44(2) in Bihar Employees Insurance Courts Rules, 1952
(2)Subject to the provisions hereafter mentioned in this Rule, the payable in respect of any other application except a written statement called for by the Court under these Rules shall be annas eight:Provided that the fee for an application for obtaining a copy or translation of any document or record or statement, order or decree presented to or made before or by the Court, as the case may be, shall be annas two only.
