Section 31 in The Orissa Minimum Wages Rules, 1954
31. Court-fees.
- The Court-fee payable in respect of proceedings under Section 20 shall be-(i)for every application to summon a witness-One rupee in respect of each witness;(ii)for every application made by or on behalf of an individual-One rupee ;Provided that the Authority may, if in its opinion the applicant is a pauper, exempt him wholly or partly from the payment of such fees :Provided further that no fee shall be chargeable-(a)from persons employed in agriculture; or(b)in respect of an application made by an Inspector.[Form-I] [Substituted vide O.G.E. No. 454 dated 27.3.2009.]Combined Register of Fines, deductions for Damage or Loss and AdvancesIn lieu of 1. Form No. Ill of Rule 21 (4) of Orissa Minimum Wages Rules, 1954
