Section 34 in The M.P. Workmen's Compensation Rules, 1962
34. Exemption from payment of costs.
- If the Commissioner is satisfied that the applicant is unable, by reason of poverty, to pay the prescribed fees, he may remit any or all of such fees. If the case is decided in favour of the applicant, the prescribed fees which, they had not been remitted, would have been due to be paid, may be added to the cost of the case and recovered in such manner as the Commissioner in his order regarding costs may direct.
