Section 14 in Bihar Payment of Wages (Procedure) Rules, 1965
14. Fees.
- The fee payable in respect of proceedings under the Act shall be -(i)for every application to summon a witness - Twenty-five paise in respect of each witness;(ii)for every other application made by or on behalf of an individual person before the Authority - Fifty paise;(iii)for every other application made by or on behalf of an unpaid group before the Authority - Twenty-five paise for each member of the group subject to a maximum of five rupees;(iv)for every appeal lodged with the Court - Five rupees;(v)for obtaining a copy of any document - Five paise per typed page:Provided that the Authority or the Court may, in consideration of the poverty of the applicant, reduce or remit the fee:Provided further that no fee shall be chargeable in respect of an application presented by an Inspector.
