Section 26(6) in M.P. Industrial Disputes Rules, 1957
(6)[ An Arbitrator, a Labour Court, the Industrial Tribunal or a Board may supply a certified copy of an order or an award at a flat rate Re. 1/- (Rupee one) to a law reporter by the Industrial Tribunal if such order or award is found reportable and a request for the supply of its copy has been made by such law reporter.] [Inserted by Notification No. 2635-3769-XVI, dated 19-5-1973.]
