Section 36 in The Minimum Wages (Madhya Pradesh) Rules, 1958
36. Court-fees.
- The court-fees payable in respect of proceedings under Section 20 shall be-(i)for every application to summon a witness-One rupee in respect of each witness;(ii)for every application made by or on behalf of an individual-One rupee :Provided that the Authority may, if in its opinion the applicant is a pauper, exempt him wholly or partly from the payment of such fees :Provided further that no fee shall be chargeable-(a)from persons employed in Agriculture; or(b)in respect of an application made by an Inspector.
