Section 78(5) in Haryana Value Added Tax Rules, 2003
(5)A person entitled under sub-rule (2) to the inspection of any document, shall be granted a copy of the same on his paying the charges in the shape of court fee on the following scale on an application made in this behalf bearing a court fee stamp of the value of; -(a)one rupee for every entry in a register;(b)five rupees for every notice or summons issued by an assessing authority;(c)ten rupees for every return or statement recorded in any inquiry held under the Act or these rules or order on an objection or of assessment of tax or any other document of which copy is permissible under these rules;(d)ten rupees for every order of assessment of tax; and(e)ten rupees of every other order.
