Section 30(2) in The Delhi Minimum Wages Rules, 1950
(2)The costs which may be awarded shall include-(i)Expenses incurred on subsistence money to witness;(ii)Expenses incurred on account of court-fees; and(iii)Pleader's fees to the extent of ten rupees provided that the Authority in any proceeding, may reduce the fees to a sum not less than five rupees or for reasons to be recorded in writing increase it to a sum not exceeding twenty-five rupees.
