Section 58(4) in M.P. Industrial Relations Rules, 1961
(4)Fees for inspection for any record of a Labour Court, the Industrial Court or a Board shall be Re. 1 :Provided that no fee shall be payable by a party to a pending proceeding for the inspection of the record of such proceeding :Provided further that no notes of any file before a Labour Court, the Industrial Court or a Board shall be taken in ink.
