Section 55 in Bihar and Orissa Public Demand Recovery Rules
55. Register of certificate.
(1)Every Certificate Officer shall cause to be kept in his office a register of certificates filed in his office under this Act, and shall cause particulars of all such certificate to be entered in such register.(2)Such register shall open during office hours, for not less than two hours daily, and at such time as may be fixed by the Collector, for inspection by any person who desires to inspect the same; and a fee of [six paise] [Substitute for one anna.] shall be chargeable for every such inspection.Note 1. - The fee should be prepaid by Court-fee stamp affixed to the application.Note 2. - A surcharge at the rate of [twelve paise] [Substituted for two annas.] shall be levied on the fee prescribed under this Rule.A manager under the Court of Wards having occasion to inspect a certificate register should be required to pay the fee under this Rule.
