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State of Madhya Pradesh - Section
Section 53 in The M.P. Workmen's Compensation Rules, 1962
53. Fees.
- The following fee shall be payable in respect of proceedings under this Act :-| 1 | Application for compensation - | |
| (a) Where compensation is claimed in the form of recurringpayments. | 50 paise | |
| (b) Where compensation is claimed in the Form of lump-sum | One rupee where the sum does not exceed Rs. 500/- plus Rs.1/-for each additional sum of Rs. 500/- or fraction thereof. | |
| II. | Application for communication - | |
| (a) By agreement between the parties. | 50 Paise | |
| (b) In all other cases | 1/- | |
| III | Application for the deposit of compensation- | |
| (a) Under Section 8 (1) of the Act | Nil | |
| (b) Under Section 8 (2) of the Act (in respect of each personto whom compensation is payable). | 50 Paise | |
| IV. | Application for distribution by dependents for each deponent. | Re. 1/- |
| V. | Application for review - | 50 Paise |
| (a) Where the review claimed is the continuance, increase,decrease or ending of half-monthly payments. | ||
| (b) Where the half-monthly payments are sought to be convertedinto a lump-sum | Rs. 2/- | |
| (e) In all other cases. | Re. 1/- | |
| VI. | Application for the registration of agreements - | |
| (a) Where the application for the memorandum of agreement issigned by both parties | Nil | |
| (b) In all other eases. | 50 Paise | |
| VII. | Applications lo summons witness - | |
| (a) For the first witness mentioned in the application. | 50 Paise | |
| (b) For every subsequent witness | 25 Paise. | |
| VIII. | Application for the indemnification | Rs. 3/- |
| IX. | Application for the recovery of compensation- | |
| (a) Under the order already passed by the Commissioner | 50 Paises | |
| (b) In all other cases | The same fee as is payable on a similar application forcompensation. | |
| X. | All applications not otherwise provided | 50 Paise : |