Section 25 in U.P. Industrial Disputes Rules, 1957
25. Copies of awards or other documents of a Labour Court or Tribunal or an Arbitrator.
(1)A party to the dispute shall be entitled at any stage to obtain a copy of the records of tire case or any portion thereof, including exhibits which have been put in and finally accepted as evidence, but excluding confidential papers and office notes.(2)A stranger to a dispute, on application may, after the decision, obtain a copy of an award or any document on the record of the case, except confidential documents and office notices :Provided that a stranger may not be given a copy of exhibits admitted in evidence, except with the consent of the person by whom they were produced or his successor-in-interest.(3)Every such copy shall be examined and certified as correct before it is issued from the office of the Labour Court or Tribunal or an Arbitrator. No copy shall be certified unless it has been prepared in either of the aforesaid offices.(4)An application for copies of awards or other documents shall be presented between 11 a.m. and 12 noon on any working day in Form VII to the Labour Court or the Registrar of the Tribunal concerned, or in the case of an arbitration award or documents relating thereto, to the Labour Court or the Registrar of the Tribunal which has otherwise jurisdiction over the dispute.(5)On receipt of an application for a copy, the Head Clerk or Clerk concerned shall inform the applicant of the amount of fee payable and that his application will not be considered complete and the preparation of the copy will not be commenced, until he has deposited the said amount.The receipts on account of copying and certifying fees shall be credited to the head of account specified by the State Government in this behalf.(6)If, owing to insufficient or incorrect description, the document of which a copy is sought cannot be traced, that fact shall be endorsed on the application which shall be submitted to the Presiding Officer of the Labour Court or Tribunal concerned.(7)If the estimated amount of fees is not deposited within seven days of its being notified to the applicant, the application for copy shall be rejected.(8)If an application has been rejected under sub-section (7) and a copy is still required, a fresh application must be presented and the same will be dealt within the manner prescribed, as though the original application had not been made.(9)If and when it is ascertained that additional fees are necessary, the amount thereof shall be immediately notified to the applicant and shall be deposited within seven days of receipt of the notice.(10)The copies shall be prepared in strict order of priority, and where it is proposed to make any departure for any special reason, prior sanction of the Presiding Officer of the Labour Court or Tribunal or the Arbitrator shall be obtained.(11)In ordinary circumstances, a copy may be furnished up to 1 p.m. on third day after the necessary fee, or additional fee, has been paid.(12)If the applicant furnishes his address accompanied by sufficient amount (in cash) to cover the costs of registration (Acknowledgement due), a copy may be sent to him by post.(13)When a copy is granted, the following particulars shall be recorded on the back of the copy :(i)Date of application for copy.(ii)Date of notifying the fee payable.(iii)Date of deposit of fee.(iv)Date of making over the copy to the applicant.(14)A register shall be maintained in respect of application for copies in Form VIII and shall be daily checked by the Presiding Officer of the Labour Court or Tribunal or any other person authorized by him in this behalf.(15)Fees for making a copy of an award of a Labour Court, Tribunal or Arbitrator, or any document filed in any proceeding before a Labour Court, Tribunal or in Arbitrator shall be charged as follows, -(a)for the first 200 words or less, 75 Naye Paise;(b)for every additional 100 words or fraction thereof, 38 Naye Paise.Provided that where an award or document exceeds five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words, to nearest hundred for the purpose of assessing the copying fee :Provided further that, if a party applies for urgent delivery of a copy of any such award or document, an additional fee equal to the fee leviable under this rule, shall be payable by such party.(16)A fee of Rupee 1 shall be payable for certifying a copy of any such award or document.(17)Copying and certifying fees shall be payable in advance.
