Section 31 in The Minimum Wages (Central) Rules, 1950
31. Court-fees
.-The Court-fees 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;(iii)[ for every application made on behalf or in respect of a number of employees-One rupee per employee subject to a maximum of twenty rupees:] [ Inserted by G.S.R. 1301, dated 28.10.1960.]Provided that the Authority may, if in its opinion, 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.[Chapter VII] [ Inserted by S.R.O. 1276, dated 19.6.1953.] Miscellaneous
