Section 20 in The Rajasthan Payment of Wages Rules, 1961
20. Costs.
(1)Where the authority or the court as the case may be directs that any costs shall not follow the event he shall state his reasons for so doing in writing.(2)The costs which may be awarded shall include-(a)the charges necessarily incurred on account of court fees.(b)the charges necessarily incurred on subsistence money to witnesses, and:(c)pleader's fee which shall ordinarily be Rs. 10/- provided that the authority of the court as the case may be in any proceedings, may reduce the fee to a sum not less than Rs.5/- or increase it to a sum not exceeding to Rs.30/-.(3)When a party engages more pleaders than one to defend a case be shall be allowed one set of cost only.
