Section 20 in The Orissa Payment of Wages Rules, 1936
20.
The authority or the Court, as the case may be, may fix fees on the payment of which any person entitled to do so may obtain copies of any documents filed with the authority or the Court, as the case may be :Provided that the authority or the Court, as the case may be, may, in consideration of the poverty of the applicant, grant copies free of cost.
