Section 23(1) in The M.P. Payment of Wages Rules, 1962
(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.
