Section 32 in The Rajasthan Minimum Wages Rules, 1959
32. Court fees.
- The Court-fee 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/individuals-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 person employed in Agriculture, or(b)in respect of an application made by an Inspector.(iii)[ for every application made on behalf in respect of Oa number of employees, one rupee per employee.] [Inserted vide Notification No. F.3 (48) Lab./62, dated 15-11-1962, published in Rajasthan Gazette, Part 4-C, Ordinary dated 3-1-1963.]
