Section 53 in The Orissa Hindu Religious Endowments Rules, 1959
53.
(1)Every application for grant of copies of records shall be stamped with court-fee stamp of the value of twenty-five paise and shall be made to the Commissioner. The application shall set out the name of the applicant and the number, date and description of the document of which a copy is required. Applications for copies should be entered in a register maintained for the purpose in Form 'R' in Appendix to these rules. If there is no objection to the grant of a copy applied for, the applicant should be required either to deposit of send the requisite cash within a time to be fixed in each case. If the fee charged is not received within the time, the applications shall be rejected.(2)Enclosures or annexures to letters, accounts or other documents form part of the documents to which they appertain and shall not be reckoned as separate documents.(3)When the document applied for belongs to a year previous to the current calendar year, a search fee in cash of fifty paise for every year shall be paid.
