Section 35 in The Kerala Minimum Wages Rules, 1958
35. 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] [Substituted by Notification dated 29-6-1964.];(iii)[ for every application made on behalf, or in respect of a number of employees one rupee per employee subject to an maximum of twenty rupees] [Inserted by Notification dated 17-5-1961.];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.
