Section 19 in The Punjab Payment of Wages Rules, 1937
19. Costs.
[Section 26(3)(i)] - (1) Where the Authority or the Court, as the case may be, directs that any cost shall not follow the event, he shall state his reasons for so doing in writing.(2)The costs which may be awarded shall include -(a)the charges necessarily incurred on account of court fees;(b)the charges necessarily incurred on subsistence money to witness; and(c)pleader's fees which shall ordinarily be Rs. 10, provided that the authority or the Court, as the case may be, in any proceedings may reduce the fee to a sum not less than Rs. 5 or increase it to a sum not exceeding Rs. 30.(3)When a party engages more pleaders than one to defend a case, he shall be allowed one set of costs only.
