Section 20(2) in The U. P. Opium Smoking Act, 1934
(2)Where a search is made under Section 19-A copies of any record made under this section shall forthwith be sent to the nearest Magistrate empowered to take cognizance of the offence and the owner or occupier of the place of search shall on application be furnished with a copy of the same by the Magistrate :Provided that he shall pay for the same unless the Magistrate for some special reason thinks fit to furnish is free of costs.
