Section 53(1) in The Orissa Hindu Religious Endowments Rules, 1959
(1)Every application for grant of copies of records shall be stamped with court-fee stamp of the value of twenty-five paise and shall be made to the Commissioner. The application shall set out the name of the applicant and the number, date and description of the document of which a copy is required. Applications for copies should be entered in a register maintained for the purpose in Form 'R' in Appendix to these rules. If there is no objection to the grant of a copy applied for, the applicant should be required either to deposit of send the requisite cash within a time to be fixed in each case. If the fee charged is not received within the time, the applications shall be rejected.
