Section 101(6) in The West Bengal Factories Rules, 1958
(6)An assessor appointed in accordance with provisions of sub-rules (3) and (5) shall receive, for the hearing of the appeal a fee to be fixed by the appellate authority, subject in a maximum of fifty rupees per diem. He shall also receive the actual travelling expenses. The fees and travelling expenses shall be paid to the assessors by Government; but where assessors have been appointed at the request of the appellant and the appeal has been decided wholly or partly against him the appellate authority shall direct that the fees and travelling expenses of the assessors shall be paid in whole or in part by the appellant out of the money deposited under sub-rule (2), and the balance of the deposit, if any. refunded to the appellant.Rule prescribed under sub-section (1) of section 108.
