Section 23 in The M.P. Payment of Wages Rules, 1962
23. Fees.
(1)The court fee payable in respect of proceedings under the Act shall be-(i)For every application to summon a witness-Twenty-five naye Paise in respect of each witness.(ii)For every other application made by, or on behalf of, an individual person before the Authority-Fifty naye Paise.(iii)For every other application made by, or on behalf of, an unpaid group before the Authority-Twenty-five naye Paise for each member of the group, subject to maximum of five rupees.(iv)For every appeal lodged with the Court-Five rupees :Provided that the Authority or the Court may, in consideration of the poverty of the applicant, reduce or remit this fee :Provided further that no fee shall be chargeable in respect of an application presented by an inspector.(2)The court-fee payable for obtaining copies of orders and proceedings under the Act or of any document filed or of depositions taken before any authority or Court in such proceedings shall be the same as is payable for obtaining similar documents in a District Court :Provided that no fee shall be payable for copies obtained by Inspector:Provided further that the authority or the Court, as the case may he, may grant copies free of cost to any person in consideration of the poverty of such person.
