Section 234 in The Punjab Motor Vehicles Rules, 1989
234. Fees.
(1)No court fee shall be leviable on an application under section 166 for payment of compensation.(2)The amount of the court fee to be charged for inspecting the files shall be twenty rupees for first hour and ten rupees for every subsequent hour in each case.(3)The carbon copies of the evidence shall be given to the parties concerned, if asked for, on payment of court fee of rupees two per page and application for obtaining such copies shall bear court fee of rupees ten.(4)An amount of rupees two per page shall be charged in the form of court fee. for obtaining an attested copy of the award on final order or an intermediate order of any documents filed with the claims Tribunal.]
