Section 27(1) in The Orissa Industrial Disputes Rules, 1959
(1)Fees for making a copy of an award of a Labour Court or Tribunal or any document filed in any proceedings before a Labour Court or Tribunal shall be charged as follows :(a)for the first 200 words or less - 12 annas;(b)for evers additional 100 words or fraction thereof - 6 annas :Provided that where an award or a 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 the nearest hundred, for the purpose of assessing the copying fee.
