Section 35 in The Minimum Wages (Madhya Pradesh) Rules, 1958
35. Costs.
(1)The Authority, for reasons to be recorded in writing, may direct that the cost of any proceeding pending before it shall not follow the event.(2)The costs which may be awarded shall include-(i)expenses incurred on account of court-fees;(ii)expenses incurred on subsistence money to witnesses; 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.(3)Where there are more than one pleader or more than one applicant or opponent the Authority may, subject to as aforesaid, award to the successful party or parties such costs as it may deem proper.
