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State of Bihar - Section

Section 25 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

25. Fees for copies of documents and orders.

(1)Any party to any proceedings before Tribunal may apply to the Secretary for the inspection of any document, or for a certified copy of any document and for the orders of the Tribunal.
(2)All applications for copies shall be entered in the Register in Form VI and all applications for inspection of the documents shall be entered in the Register in Form VII and shall set out the names and addresses of the applicant in full, the date or description of the document or order of which a copy is required. Any application which is not in the proper form, shall be returned for representation in proper form.
(3)Every such application for a certified copy shall be accompanied by a deposit of a amount to cover the cost of preparing copies according to the following scale namely:
(i)Copying Fees:
(a)For the first 200 (two hundred) words or less-
English Rs. 5.00
Hindi Rs. 5.00
(b)For every additional 100 (one hundred) words or fraction thereof-
English Rs. 5.00
Hindi Rs. 5.00
(ii)A uniform extra fee of Rupees five per page, where copies are urgently required.
(iii)A uniform fee of Rupees five per page as comparing fee.
(4)Certified copies of documents or order shall be prepared on a fullscape paper with one inch margin either side and typed in double space.
(5)Certified copies of documents or order shall be delivered by the Secretary to the party concerned.
(6)If the Secretary has any doubt about the propriety of granting the copy of any document he shall place the application before the Chairman and act in accordance with his orders.
(7)The amount calculated to the above scale of fee in sub-rule (3) shall be retained by the Secretary as copying and comparing fees and the surplus amount, if any deposited by the party shall be refunded to him at the time of supplying the copy:Provided that, the party shall, if the amount deposited by him is not sufficient to cover the fees pay the deficit before taking delivery of copy.
(8)Persons who are not parties to an appeal or application, may be supplied with a certified copy of any document or order under the orders of the Chairman and on payment of fees prescribed by this Rule.
(9)Notwithstanding anything contained in this Rule, certified copies of orders documents shall be supplied to the Registrar of Self-Supporting Cooperative Societies free of cost.