Section 3 in Minimum Wages (Gujarat Amendment) Act, 1961
3. Insertion of Section 21-A in Act XI of 1948.-After Section 21 of the Principal Act, the following section shall be inserted, namely:
"21-A. Liability for payment of court-fee.-(1) In any proceedings under Section 20 the applicant shall not be liable to pay any court-fees (other than fees payable for service of process) in respect of such proceedings:Provided that, when the application is presented by an Inspector, he shall not be liable to pay the process fees also.(2)Where the applicant succeed in such proceedings, the authority hearing the application shall calculate the amount of court-fees which would have been payable by the applicant but for sub-section (i) and direct the employer or other person responsible for the payment of wages under Section 12 to pay the amount to the State Government. The amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue."
