Section 3 in Bihar Payment of Wages (Procedure) Rules, 1965
3. Form of application.
- Application under sub-section (2) of Section 15 by or on behalf of an employed person or group of employed persons shall be made in duplicate in Form A, Form B or Form C, as the case may be; one copy of which shall bear the court-fee as prescribed in Rule 14;Provided that no fees shall be payable in respect of an application presented by an Inspector.
