74. Levy of fee on applications for copies of orders, documents and of fee for making copies. - (1) On every application-
(a)for a certified or duplicate copy of a certificate of Registration, Licence, Recognition or Permit, or(b)for a certified copy of an order of assessment or any other order passed or any document produced or filed in any proceeding under this Act, or(c)for the determination of any question under section 62,there shall be paid such fee in Court fee stamps as may be prescribed.(2)There shall be charged such fee in cash as may be prescribed for making and supplying a duplicate or certified copy of an order or document under this Act or the rules made thereunder and where any copy is required urgently, there shall be charged such extra fee as may be prescribed.(3)Where an application is made for a copy of any order or document, the applicant may be required to deposit in accordance with the rules made in this behalf such amount as may be necessary to cover the amount of fee chargeable under sub-section (2).Chapter-VIIIOffences and Penalties
