Section 26(1) in Industrial Disputes (Punjab) Rules, 1958
(1)Fees for making a copy of an award of a Labour Court or Tribunal or any document filed in any proceedings before a Labour Court or Tribunal be charged as follows :-(a)for the first 200 words or less 75 naye Paise(b)for every additional 100 words or fraction thereof 37 naye PaiseProvided that where an award or a document 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 :[Provided further that one unattested copy of an award or order of Labour Court or Tribunal shall be supplied to each of the parties free of cost if the application is made before hand.] [Added vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
