Section 74 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
74.
(1)Inspection of all documents, statements and registers maintained under the Act or these Rules shall be allowed on application to the Compensation Commissioner or the Collector as the case may be during office hours on working days on payment of the same fees as are prescribed for the inspection of Revenue Records, Statements and Registers maintained by the Collector under the Rules in force for the time being:[Provided that inspection for official purposes shall be allowed free of charge.] [Inserted by Notification No. F.1(114) Revenue D/57 dated 24th March, 1958, published in the Rajasthan Gazette, Part IV-C, Dated 29th May, 1958.](2)Copies of such documents, statements and registers may be issued under the order of Compensation Commissioner or the Collector as the case may be on payment of the same fees as are prescribed for the issue of copies of the Revenue Records, Registers and Statements maintained by the Collector under the rules in force for the time being:[Provided that no fees shall be charged for copies required for official use.] [Inserted by Notification No. F.1(114) Revenue D/57 dated 24th March, 1958, published in the Rajasthan Gazette, Part IV-C, Dated 29th May, 1958.]
