Section 20(2) in The Rajasthan Payment of Wages Rules, 1961
(2)The costs which may be awarded shall include-(a)the charges necessarily incurred on account of court fees.(b)the charges necessarily incurred on subsistence money to witnesses, and:(c)pleader's fee which shall ordinarily be Rs. 10/- provided that the authority of the court as the case may be in any proceedings, may reduce the fee to a sum not less than Rs.5/- or increase it to a sum not exceeding to Rs.30/-.
