Section 60 in West Bengal Industrial Disputes Rules, 1958
60. Procedure for supplying court-fees, folios, etc. by the parties.
(1)On receipt of the information referred to in sub-rule (2) of rule 57 the applicant shall present the requisite folios, stamps, etc. to the Chairman along with the counterfoil of his original application on which receipt of the stamps, folios, etc. filed shall be acknowledged and the date on which the copy will be ready for delivery noted. The counterfoil shall then be returned to the applicant.(2)If the requisite folios, stamps, etc., are not filed within seven days from the date on which the information referred to in sub-rule (2) of rule 57 is communicated to the applicant, the application shall be liable to be struck off. An application once struck off shall not be revived. If necessary, a fresh application may be filed.
