(1)Copying fee shall be charged at the rate of twenty rupees for the first hundred words or fraction thereof, and ten rupees for every additional one hundred words or fraction thereof.(2)Except in cases where copies are supplied free under the rules or instructions for the time being in force, the scale of fee to be charged for the supply of copies urgently shall be twice the rate specified in sub-rule (1)(3)Copying fee shall be payable in cash in advance.(4)No fee shall be paid by the Board or its authorized representative, with respect to applications, written statements, replies, documents connected with the matter in question before the Tribunal.(5)The amount calculated according to the scale prescribe in sub-rule (1) shall be retained by the Officer/Official authorised in this behalf by the Tribunal as copying fee and the surplus amount , if any, deposited by the party shall be refunded to him at the time of supplying the copy:Provided that the party shall, if the amount deposited by him is not sufficient to cover the copying fee, pay the deficit before taking delivery of the copy.(6)If such officer/Official feels any doubt about the propriety of granting copy of any document, he shall place the application before the Tribunal for orders.(7)Persons who are not parties to any application, may be supplied with the copy of an order or document only under the order of the Tribunal and on payment of the copying fee.(8)All copies shall be certified by the Officer/Official authorised by the Tribunal.
