Section 30(2) in The Bihar Minimum Wages Rules, 1951
(2)The costs which may be awarded shall include-(i)expenses incurred on account of court-fees;(ii)expenses incurred on subsistence money to witnesses; and(iii)Pleader's fee to the extent of ten rupees provided that the Authority, in any proceeding, may reduce the fee to a sum not less than five rupees or for reasons to be recorded in writing increase' it to a sum not exceeding twenty-five rupees.
