Section 6(1) in The Himachal Pradesh Land Revenue (Fees for Inspection & Copies of Extracts from Patwari's records Rules, 1980
(1)Any person wishing to obtain certified copies of revenue records from the Patwari by value payable post (VPP) may apply to the Patwari for this purpose giving sufficient intimation to enable the Patwari to make out the copy, provided a post office is located within the circle of the Patwari. The application need not bear any court-fee stamps. Only one application would suffice for any number of copies asked for. The Patwari shall supply the required copies through value payable post (VPP) within four days of the receipt of application and shall levy the followina charges in addition to those already prescribed under the rules for preparing copies of revenue records:(i)Postage charges by weight for the packet containing copies of revenue records to be sent;(ii)Value payable post (V.P.P.) charges;(iii)Registration fee; and(iv)Fifty Paise as remuneration for inconvenience and extra work caused to him.
