Section 36(8) in Bihar Commercial Taxes Tribunal Regulation, 1979
(8)Authentication of copy. - Before delivering the copy to the party, the authentication court-fee stamps shall be affixed on the top of the first page of the copy and the stamps shall be punched on the right hand side. The stamps shall not be punched on the head. Below the authentication stamps, it shall be certified "Sufficiently stamped" over the date and signature of the Secretary/Head Assistant. Where the copy exceeds one page, each page shall be signed by the Secretary/ Head Assistant. Certified copy shall as required by Section 76 of the Indian Evidence Act, 1872, bear at the foot, the words "Certified to be a true copy" over the signature of the Secretary/Head Assistant who shall add his designation and the words "Authorised under Section 76 of Act 1 of 1872".
