Section 23 in Maharashtra Public Trust Rules, 1951
23. Grant of copies of entries in the Public Trust Register and other documents.
(1)On payment of the fees specified hereinafter the Charity Commissioner or Deputy or Assistant Charity Commissioner or an officer authorized by any of them in this behalf shall, on application by any person having interest or any other person permitted by the Charity Commissioner or the Deputy or Assistant Charity Commissioner or an officer authorized by any of them in this behalf furnish him with copies certified if required under his hand of:(a)any entry or portion thereof, in the Registration of Public Trust or any statement, notice, intimation, account, audit report or any other document filed under the Act;(b)proceedings of any inquiry under the Act;(c)proceedings any appeal before the Charity Commissioner;(d)any certificate issued by the Charity Commissioner, Deputy or Assistant Charity Commissioner.(2)The fees for the supply of copies shall be(a)[forty paise] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] for every 100 words or fraction thereof;(b)in the case of certified copies, an additional (ten paise) for every 100 words or fraction thereof for comparing;(c)in the case of document in a tabular form, twice the above rates;(d)an additional fee of [five paise] [Added by Notification No. 13337/P, dated 2nd June 1972.] for every sheet of full scan paper used in preparing the copy or copies asked for ;[Provided that, where a copy of any document is required within a period of 24 hours but not exceeding 48 hours, there shall be paid an additional fee equal to 50 per cent of the fee prescribed for copying and comparing.] [Added by Notification No. 13337/P, dated 2nd June 1972.](3)[ On every copy of the proceedings of an inquiry furnished under this rule in which an appeal is provided under the Act, the officer granting the copy shall endorse, in legible letters, the date on which-(a)the copy was applied for,(b)the copy was ready for delivery,(c)the copy was, delivered, and(d)the endorsement was made.]
