Section 35(2) in The Minimum Wages (Madhya Pradesh) Rules, 1958
(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 fees to the extent of ten rupees provided that the authority, in any proceeding may reduce the fees 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.
