Section 26(2) in The Rajasthan Industrial Disputes Rules, 1958
(2)For certifying a copy of any such award or order or document, a fee of Re. 1/- shall be payable.[Provided that no fees for certifying such copy shall be chargeable from the employer of an industry referred to in second proviso to sub-rule (1) and from his legal practitioner.] [Added by GSR 309/F. 3(14)/Lab/63, 07-01-72, IV-C(1), w.e.f. 23-01-75]
