14A. Fees for Certifying Surgeon for examination of young persons.
(1)The Certifying Surgeon shall be entitled to the following fees for examination and grant of certificate of fitness under sub-section (2) of Section 69:-(i)Rs. 4 (Rupees four) for first young person and Re. 1 (Rupee one) for every subsequent person examined in a single day in a factory for the purpose of such examination;(ii)Rs. 2 (Rupees two) for the first young person and Re. 1 (Rupee one) for every subsequent young person examined on a single day when the person to be examined go to the Certifying Surgeon for the purpose of such examination;(iii)If a Certifying Surgeon has to travel beyond a radius of five miles from his dispensary or place of posting to examine any young person or persons, he shall be entitled to an additional fee at the rate of thirty seven Naya Paise only per mile for the total distance travelled by him. A Certifying Surgeon who is the servant of the State Government shall charge this additional fee from the occupier of a factory only if he does not charge any travelling allowance for the journey from the State Government.(2)The Certifying Surgeon shall send his bill of fees direct to the occupier of the factory in which the young persons are examined or are to be employed.(3)For the purpose of his duties, as specified in sub-rule 6 of rule 14, a Certifying Surgeon shall be entitled to the same rate of fee for examination and grant of certificates of fitness and the same rate of additional fee for travelling as specified in sub-rule (1) of this rule.(4)The fees and additional fees prescribed in this rule shall be paid by the occupier of the factory concerned.(5)The fees and additional fees for the renewal of certificate of fitness shall be the same as prescribed in these rules for grant of certificate of fitness.(6)An Examining Surgeon shall be entitled to the same fees and additional fees as prescribed for a Certifying Surgeon.
