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State of Jharkhand - Section

Section 41 in Bihar Entertainments Tax Rules, 1984

41. Grant of copy.

(1)If any proprietor wants to have a certified copy of an order concerning him passed by any prescribed authority or Inspecting Officer, he shall make an application to the authority or officer concerned.The application shall bear adhesive Court Fee stamps of the value of rupee one and paise fifty only for an ordinary copy or adhesive Court Fee stamps of the value of rupees four only for an urgent copy. A searching fee of rupee one and paise 50 in adhesive Court Fee stamps shall be levied in all cases, provided that no searching fee shall be charged when papers, of which copies are required, have not been deposited in the Record Room of the prescribed authority or the Inspecting Officer concerned.
(2)On receipt of the application, the proprietor shall be informed of the Court Fee stamps required, under the provisions of sub-rule (3) for the supply of the copy on payment of the requisite amount of court fee stamps by proprietor or his authorised agent a certified copy of the order shall be prepared and granted to the proprietor.
(3)The following fee shall be payable for the grant of copies namely:-
    Ordinary Copy Urgent Copy
(i) Copying fee for every 150 words or less of the type writtendocument. 0.50 paise. 1.50 paise.
(ii) Authentication fee. 1.50 paise. 1.50 paise.
(4)An application for copy may be made by registered post in which case the applicant shall be required to pay a consolidated fee of rupees ten, irrespective of the number of words contained in the order of which the copy is desired, to cover the cost of copy and authentication fee. In such cases, the application shall be accompanied by a copy of the challan in Form X showing payment of rupees ten in the Government Treasury.