Section 30 in The Orissa Minimum Wages Rules, 1954
30. Costs.
(1)The Authority, for reasons to be recorded ;n writing, may direct that the costs 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-fee;(ii)expenses incurred on subsistence money to witness; 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 as aforesaid, award to the successful parties such costs as it may deem proper.
