Section 42 in The M.P. Employees' Insurance Courts Rules, 1963
42. Fees.
(1)The fee payable on an application in respect of any matter referred to in Section 75 shall be two rupees.(2)The fee payable in respect of any other application except a written statement called for by the Court under these rules shall be fifty paise :Provided that the fee for an application for obtaining a copy or translation of any document on record or statement, order to decree presented to or made before or by the Court, as the case may be, shall be twelve paise.(3)The fee for copies of any document on record, or statement or order or decree shall be such as may, from time to time, be determined by the Government in consultation with the Central Government, [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.].(4)The fee for any authorisation for the appearance of any person under Section 79 on behalf of any of the parties in a case shall be one rupee.(5)The fee tor filing certified copies of any document in a Court shall be fifty paise.(6)All fees referred to in this rule and Rule 39 shall be collected by means of Court-fee stamps used in ordinary Courts and no documents which ought to bear stamps under these rules shall be of any validity unless and until it is properly stamped :Provided that where any such document is through mistake or inadvertence received, filed or used in a Court without being properly stamped, the Court may, if it thinks fit, order that such document be stamped as it may direct and on such document being stamped accordingly the same and every proceeding relating thereto shall be as valid as it had been properly stamped in the first instance.(7)No document requiring a stamp under this rule shall be acted upon in any proceeding in a Court until the stamp has been cancelled.
