Section 27 in The Orissa Industrial Disputes Rules, 1959
27. Fees for copies of awards or other documents of Labour Court or Tribunal.
(1)Fees for making a copy of an award of a Labour Court or Tribunal or any document filed in any proceedings before a Labour Court or Tribunal shall be charged as follows :(a)for the first 200 words or less - 12 annas;(b)for evers additional 100 words or fraction thereof - 6 annas :Provided that where an award or a document exceeds five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words, to the nearest hundred, for the purpose of assessing the copying fee.(2)For certifying a copy of any such award or document, fee of one rupee shall be payable.(3)Copying and certifying fees shall be payable in cash in advance.(4)Where a party applies for immediate delivery of a copy of any such award or document, an additional fee equal to one-half of the fee leviable under this rule shall be payable.(5)[ The Presiding officer, Industrial Tribunal/Labour Court shall receive the fees and supply the copies.] [Inserted vide Notification No. 20382/17.11.1986.]
