Section 7(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(1)Any person affected by an order of the Controller or of the appellate authority on appeal, or of the Commissioner in revision, passed under this Act, shall be supplied under section 21 of the Act with a copy thereof, duly certified by the Controller, the appellate authority or the Commissioner, as the case may be, on application to the authority concerned. The application shall bear adhesive court-fee stamps of the valuation of 25 paise, only for an ordinary copy or adhesive court-fee stamp of the value of one rupee and 25 paise, for an urgent copy. In addition, a searching fee of 25 paise, adhesive court-fee stamp shall be levied in all cases:Provided that no searching fee shall be levied when papers of which copies are required, have not been deposited in the record room of the Collectorate or the Commissioner.
