Section 35 in Bihar Commercial Taxes Tribunal Regulation, 1979
35. Making inspection of documents.
(1)Any party to a proceeding before the Tribunal may apply to the Secretary for inspection of any record of a lower court or disposed of record of the Tribunal.(2)Charges of inspection of any such record or a certified copy of any document including the judgment in the record of the proceeding shall be one rupee payable in court-fee stamp.Supply of copies of paper or document
