Section 8(5) in The Haryana Motor Vehicles Rules, 1993
(5)Any person preferring an appeal under sub-rule (1) shall be entitled to inspect the file of the appellate authority by making an application bearing cash receipt or a treasury challan under head "0741-Taxes on Vehicles-800-Other Receipts", or, -(a)in respect of urgent inspection rupees ten; and(b)in respect of ordinary inspection rupees five.
