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State of Bihar - Section

Section 14A in The Bihar Electricity Duty Rules, 1949

14A. [ Grant of copy of orders passed by an Inspecting Officer.] [Substituted by S.O. 1202 dated 8.10.1975.]

(1)A searching fee of twenty five paise in adhesive court fees stamps shall be levied in all cases, provided that no searching fee shall be charged when papers, of which copies are required, have not been deposited in the Record Room of the Inspecting Officer.
(2)On receipt of the application the assessee shall be informed of the amount of court fees stamps required, under the provisions of sub rule (8), for the supply of the copy. On payment of the requisite amount of court fee stamps by the assessee, a certified copy of the order shall be prepared and granted to him.
(3)The following fees shall be payable for the grant of copies, namely:-
    Rs.
1. Application for certified copy (Ordinary) 1.50
2. Application for certified copy (Urgent) 4.00
3. Copying fee for every 150 words or less (Ordinary). 0.59
4. Copying fee for every 150 words (Urgent) 1.00
5. Authentication fee (Ordinary) 1.50
6. Authentication fee (Urgent) 1.50
7. [ [See now new postal charges for registered post.] Application for certified copy by registered post. 10.00]
    (through Treasury challan)
8. On memo, appeal against or assessment or penalty of anapplication for Revision of an appellate order. 7 ½ per cent of the amount in disputesubject to a minimum of Rs. 5.00 and maximum of Rs. 100
    (In Treasury challan).
9. Application for Revision of any other orders. 5.00
10. Application for registration 2.00
11. Application for registration of registration certificate. 2.00
12. Application for extension of time in a proceeding. 2.00
13. Application for extension of time for payment of tax assessedor a penalty imposed. 2.00
14. Miscellaneous application for relief. 2.00