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State of Bihar - Section
Section 21 in Bihar Payment of Wages Rules, 1937
21. Fees.
- The fee payable in respect of proceedings under the Act shall be: -| (i) For everyapplication to summon a witness. | Twenty fivePaise in respect of each witness. |
| (ii) For every other application made by or onbehalf of an individual person before the Authority. | Fifty Paise |
| (iii) For every other application made by or onbehalf of an unpaid group before the Authority. | Twentyfive Paise for each member of the group subject to amaximum offiverupees. |
| (iv) For every appeal lodged with the Court. | Five Rupees |