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State of Rajasthan - Section
Section 22 in The Rajasthan Payment of Wages Rules, 1961
22. [ Fees. [Substituted vide Notification No. G. S. R.69/F. l(5)(10)Shram/65, dated 24-9-1970, published in Rajasthan Gazette. Part IV-C(I) Extraordinary. dated 24-9-1970.]
- The court fee payable in respect of proceeding under the Act shall be as follows:-| (i) For every application to summon a witness. | 25 paise in respect of each witness. |
| (ii) For every application made by or on behalf ofan individual person before the Authority. | 50 paise. |
| (iii) For every other application made by or onbehalf of unpaid group before the Authority. | 25 paise for each member of the group subject to amaximum of five rupees. |
| (iv) (a) For every appeal lodged with the Court. | Two rupees and 50 paise for the first hundredrupees or portion thereof and 50 paise for every additionalhundred rupees or portion thereof subject to a maximum of tenrupees. |
| (b) For every other miscellaneous application filedbefore the Court. | 50 paise. |