Section 32 in The Bihar Industrial Disputes Rules, 1961
32. Fees for copies of awards or other documents of Labour Court or Tribunal.
(1)Fees for making a copy of an award, order or decision of a Labour Court or a Tribunal or any other document filed in any proceeding before a Labour Court or Tribunal shall be charged as follows:-(a)For the first 200 words, twenty-five paise.(b)For every additional 100 words, or fraction thereof, thirty-seven paise:Provided that where an award or order or documents exceeds five pages, the approximate number of words per page shall be taken as the basis for calculating the total number of words, to the nearest hundred, for the purpose of assessing the copying fee.(2)For certifying a copy of any such award or document, a fee of one rupee shall be payable.(3)Copying and certifying fees shall be payable in cash in advance.(4)Where a party applies for immediate delivery of a copy of any such award or document, and additional fee equal to one-half of the fee leviable under this Rule shall be payable.(5)Printed copies of the award, decisions, etc., published under the authority of the State Government, may be certified by the Presiding Officer of the Labour Court or Tribunal or by any other officer, authorised by him for the purpose, on presentation of the printed copies of award, decisions, etc., by the parties applying for it and on payment of the prescribed fee for certification.
