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State of Maharashtra - Section

Section 37 in Maharashtra State Co-operative Tribunal Regulations, 1962

37. Fees for copies of documents.

(1)Any party to the appeal or application made to the Tribunal may apply to the Registrar for a certified copy of any document (including the Judgement) relating to the appeal or application, as the case may be.Every such application for a certified copy shall be accompanied by a deposit of an amount to cover the cost of preparing copies according to the following scale, namely :-
(a)Copying fees :-
(i) for the first 200 words or less English ... 80 nP.
  Vernacular ... 40 nP.
(ii) for every additional 100 words or fraction thereof English ... 40 nP.
  Vernacular ... 20 nP.
(b)A uniform extra lee of rupee one, where copies are urgently required.
(c)Subject to the maximum of rupee one, a comparing fee equal to half the copying fee.
(2)The amount calculated according to the above scale shall be retained by the Registrar as copying and comparing fees and the surplus amount, if any, deposited by the party shall be refunded to him at the time of supplying the copy :Provided that, the party shall, if the amount deposited by him is not sufficient to cover the fees pay the deficit before taking delivery of the copy.
(3)Where the Registrar has any doubt about the propriety of granting a certified copy of any document, he shall place the application before the President and act in accordance with the orders of the President.
(4)Persons who are not parties to an appeal or application may be supplied with a certified copy of any document under the order of the President and on payment of the fees prescribed by this regulation.