Section 58 in M.P. Industrial Relations Rules, 1961
58.
(1)An arbitrator, a Labour Court, the Industrial Court or a Board shall furnish a copy of an award, order or any documents filed in any proceeding before it on payment of the charges at the following rates :(a)Copying fees for 100 words or part thereof at the rate of 25 nP : Provided that where an award or order or document exceeds three foolscap size of the paper, the approximate number of words to the nearest 100 for the purpose of copying fees :Provided further that the Labour Officer, the Registrar, the Commissioner of Labour and the parties to the dispute, shall be supplied with one copy of an award, order, free of charge.(b)For certifying a copy of award, order or document a fee of 25 nP. shall be payable.(c)[ An arbitrator, a Labour Court, the Industrial Court or a Board may supply a certified copy of an order or an award at a flat rate of Re. 1 (Rupee one) to a journal approved by the Industrial Court, if such order or award is found reportable and a request for the supply of its copy has been made by the publisher of such Journal.] [Substituted by Notification No. 2638-3769-XVI, dated 19-5-1973.](2)Copying and certifying fee shall be payable in cash in advance.(3)Where a party applies for immediate delivery of a copy of any such award, order or document, an additional fee equal to one-half fees leviable shall be payable.(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.
