Section 21(1) in The Rajasthan Payment of Wages Rules, 1961
(1)No copy of any document or record in any proceedings before the authority or the court shall be made except on stamped paper of the value specified in sub-rule(2) provided by the person who has obtained an order for the copy. If necessary stamped paper is not available, judicial water-marked paper with adhesive stamp of the requisite value may be provided instead: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.
