Section 26 in The Rajasthan Industrial Disputes Rules, 1958
26. Fee for copies of awards, etc.
(1)Fees for making a copy of an award or an order of a Labour Court, Tribunal or an Arbitrator or of the report of the Board of Conciliation or of any other document filed in any proceeding before such Labour Court, Tribunal, Arbitrator or Board of Conciliation shall be charged as follows:-(a)for the first 200 words or less, seventy five paise,(b)for every additional 160 words or fraction thereof, thirty seven paise:Provided that where an award or order or document exceeds five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words to the nearest hundred, for the purpose of assessing the copying fee:[Provided further that in relation to an industry carried on by or under the authority of any department of the State Government, no fees for making a copy of such award, order or document shall be chargeable, if application therefor is made by employer of such industry or by a legal practitioner representing such employer.] [Added by GSR 309/F. 3(14)/Lab/63, 07-01-72, IV-C(1), w.e.f. 23-01-75](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](3)Copying and certifying fees shall be payable in cash in advance.(4)Where a party applies for immediate delivery of a copy of any such award or order or document, an additional fee equal to one- half of the fee leviable under this rule shall be payable.
