Section 25(5) in U.P. Industrial Disputes Rules, 1957
(5)On receipt of an application for a copy, the Head Clerk or Clerk concerned shall inform the applicant of the amount of fee payable and that his application will not be considered complete and the preparation of the copy will not be commenced, until he has deposited the said amount.The receipts on account of copying and certifying fees shall be credited to the head of account specified by the State Government in this behalf.
