Section 41(1) in Bihar Entertainments Tax Rules, 1984
(1)If any proprietor wants to have a certified copy of an order concerning him passed by any prescribed authority or Inspecting Officer, he shall make an application to the authority or officer concerned.The application shall bear adhesive Court Fee stamps of the value of rupee one and paise fifty only for an ordinary copy or adhesive Court Fee stamps of the value of rupees four only for an urgent copy. A searching fee of rupee one and paise 50 in adhesive Court Fee stamps shall be levied in all cases, provided that no searching fee shall be charged when papers, of which copies are required, have not been deposited in the Record Room of the prescribed authority or the Inspecting Officer concerned.
