Section 42(2) in The M.P. Employees' Insurance Courts Rules, 1963
(2)The fee payable in respect of any other application except a written statement called for by the Court under these rules shall be fifty paise :Provided that the fee for an application for obtaining a copy or translation of any document on record or statement, order to decree presented to or made before or by the Court, as the case may be, shall be twelve paise.
