Section 13 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
13. Register of standing orders.
- [Section 8] - The register required to be maintained by section 8 of the Act shall be in Form III and shall be properly bound. The Certifying Officer shall furnish a copy of the standing orders approved for an industrial establishment to any person applying for it on payment of a fee calculated at the following rates:-(i)for the first two hundred words or less, seventy-five paise;(ii)for every additional one hundred words or fraction thereof, thirty-seven paise :Provided that where the standing orders exceed five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words to the nearest hundred for the purpose of assessing the copying fee.
