Section 45 in Bihar Employees Insurance Courts Rules, 1952
45. Payment of costs of services of summons, etc.
(1)The cost of service of summons or notices or the expenses of the witnesses in any case or the fee payable in respect of any matter not referred to in the preceding Rule shall be such amount as may be specified in each case by the Court; and such amount or any other sum of money payable under these Rules shall be paid in such manner and within such time as it may specify therefor.(2)Any amount which is left over after meeting the expenses, if any, for which it was intended, shall be returned by the Court to the party by whom or on whose behalf the amount was originally paid into the Court.(3)The Court shall maintain proper accounts of the amount received and disbursed under sub-rule (1).
