Section 149 in Himachal Pradesh Co-Operative Societies Rules, 1971
149. Fees for inspection of public documents filed in the office of the Registrar.
- Any member of the public shall be permitted on payment of a fee of one rupees for two hours, or fraction thereof, of inspecting, to inspect for any lawful purpose any public document (exclusive of public documents privileged under section 123, 124 and 131 of the Indian Evidence Act, 1872) filed in the office of the Registrar, and in particular the following documents namely :-
