Section 26 in The Industrial Disputes (Central) Rules,1957
26. Fees for copies of awards or other documents of Labour Court, Tribunal or National Tribunal.
- [(1) Fees for making a copy of an award or an order of a Labour Court, Tribunal or National Tribunal of any document filed in any proceedings before a Labour Court, Tribunal or National Tribunal shall be charged at the rate of Re. 1 per page.] [ Substituted by G.S.R. 116, dated 3.2.1987.](2)For certifying a copy of any such award or order or document, a fee of Re. 1 shall be payable.(3)Copying and certifying fees shall be payable in cash in advance.(4)Where a party applies for immediate delivery of a copy of any such award or order or document, an additional fee equal to one-half of the fee leviable under this rule shall be payable.
