Section 13 in Bihar Payment of Wages (Procedure) Rules, 1965
13. Inspection of documents.
- Any employed person, or any employer or his representative, or any person permitted under sub-section (2) of Section 15 to apply for a direction, shall be entitled to inspect any application, memorandom of appeal or any other document filed with the authority or the Court, as the case may be, in a case to which he is a party, and may obtain copies thereof on the payment of such fee as may be prescribed.
