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State of Odisha - Section
Section 21 in The Orissa Payment of Wages Rules, 1936
21. Fees.
- [Section 26 (3) (k)] - The fee payable in respect of proceedings under the Act shall be-| (i) | For every application to summon a witness | Four annas in respect of each witness. |
| (ii) | For every other application made by or on behalf of anindividual person before the authority | Eight annas |
| (iii) | For every other application made by or on behalf of an unpaidgroup before the authority | Four annas for each member of the group, subject to a maximumof five rupees. |
| (iv) | For every appeal lodged with the Court | Five rupees : |