Section 79(3) in Uttarakhand Panchayati Raj Act, 2016
(3)On application to the Secretary of Kshettra Panchayat and on payment of prescribed fee in case of demand of any information by any person the copy of records shall be issued by the signature of the Secretary. The Secretary with seal shall certified as a true copy;Provided that no records shall be maintained other than available financial sources, amounts for the purposes of various works by the state Government or Central Government or any other institutions.
