Section 24A in West Bengal Industrial Disputes Rules, 1958
24A. Determination of costs.
- In determining the costs of, and incidental to, any proceeding before a Labour Court or an Industrial Tribunal, such Labour Court or Industrial Tribunal—(a)shall have regard, inter alia to the travelling and other expenses, allowed and paid to the witnesses of a party for attending such Industrial Tribunal or Labour Court, the compensation, if any, allowed by the Industrial Tribunal or Labour Court and paid to the party's witnesses for the loss suffered by them by reason of having to attend such Industrial Tribunal or Labour Court and remuneration, if any, allowed and paid to expert witnesses as well as such allowances and, if considered proper, such compensation, for a party himself when he was called as a witness or required to produce a document by the other party, unless the same has already been paid to such party; and(b)may have regard to the travelling and other expenses of a party who gave evidence on his own behalf, to the extent admissible to other witnesses of a similar standing :Provided that the costs referred to in clause (a) shall be assessed only in respect of such persons who presence is considered essential for the hearing of the case and who were actually present before the Industrial Tribunal/Labour Court.
