Section 23(2) in The M.P. Payment of Wages Rules, 1962
(2)The court-fee payable for obtaining copies of orders and proceedings under the Act or of any document filed or of depositions taken before any authority or Court in such proceedings shall be the same as is payable for obtaining similar documents in a District Court :Provided that no fee shall be payable for copies obtained by Inspector:Provided further that the authority or the Court, as the case may he, may grant copies free of cost to any person in consideration of the poverty of such person.
