Section 19(2) in The Orissa Payment of Wages Rules, 1936
(2)The costs which may be awarded shall include-(a)the charges necessarily incurred on account of Court-fees;(b)the charges necessarily incurred on subsistence money to witnesses; and(c)pleader's fees which shall ordinarily be Rs. 10; provided that the authority or the Court, as the case may be, in any proceedings, may reduce the fee to a sum not less than Rs. 5 or increase it to a sum not exceeding Rs. 30.
