Section 21 in The Rajasthan Payment of Wages Rules, 1961
21. [ Fees for copies. [Substituted vide Notification No. G. S. R.226/F. l(5)(10)Lab./65 dated 14-12-1974, published in Rajasthan Gazette, Part IV-C(I), Ordinary, dated 19-12-1974.]
(1)No copy of any document or record in any proceedings before the authority or the court shall be made except on stamped paper of the value specified in sub-rule(2) provided by the person who has obtained an order for the copy. If necessary stamped paper is not available, judicial water-marked paper with adhesive stamp of the requisite value may be provided instead:Provided that the authority or the court, as the case may be, may in consideration of the poverty of the applicant, grant copies free of cost.
