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State of Jharkhand - Section

Section 7 in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955

7.

(1)Any person affected by an order of the Controller or of the appellate authority on appeal, or of the Commissioner in revision, passed under this Act, shall be supplied under section 21 of the Act with a copy thereof, duly certified by the Controller, the appellate authority or the Commissioner, as the case may be, on application to the authority concerned. The application shall bear adhesive court-fee stamps of the valuation of 25 paise, only for an ordinary copy or adhesive court-fee stamp of the value of one rupee and 25 paise, for an urgent copy. In addition, a searching fee of 25 paise, adhesive court-fee stamp shall be levied in all cases:Provided that no searching fee shall be levied when papers of which copies are required, have not been deposited in the record room of the Collectorate or the Commissioner.
(2)On receipt of the application the party shall be informed of the court-fee stamps required under the provisions of sub-rule (3), for the supply of the copy. On payment of the requisite amount of court-fee stamps by the party a certified copy of the order shall be prepared and granted to him.
(3)The following fee shall be payable for grant of copies, namely-
  Ordinary Copy Urgent Copy
(i) Copying fee for every 153 words, or less of thetypewritten document. 25 Paise 50 Paise
(ii) Authentication fee 50 Paise 62 Paise
(4)An application for copy may also be made by registered post in which case the applicant shall be required to pay a consolidated fee of five rupees irrespective of the number of words contained in the order of which copy is desired, to cover the cost of copy and authentication fee. In such cases, the application shall be accompanied by a copy of the challan showing deposit of five rupees in the Government treasury under the head "XXXVI-Misc."