Section 8 in The Industrial Employment (Standing Orders) Central Rules, 1946
8.
The register required to be maintained by section 8 of the Act shall be in Form III and shall be properly bound and the Certifying Officer shall furnish a copy of standing orders approved for an industrial establishment to any person applying therefor on payment of a fee [calculated at the following rates per copy-(i)for the first two hundred words or less, seventy-five paise;(ii)for every additional one hundred words or fraction thereof, thirty-seven paise:Provided that, where the said standing orders exceeds five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words to the nearest hundred, for the purpose of assessing the copying fee.] [ Substituted by G.S.R. 1573, dated 10.10.1967.]
