Section 34(2) in U.P. Industrial Disputes Rules, 1957
(2)The Commissioner shall be paid such fees, if any, as may be specified by the Labour Court in the order appointing the Commissioner and the amount of fee so fixed shall be recoverable from such party as the Court may direct. The party concerned shall in that case deposit the amount within a specified time with the Labour Court for deposit into the nearest Treasury. The Commissioner shall not issue his report until the amount of fees is deposited with the Labour Court by the party concerned :Provided that the party concerned may, from time to time, be directed by the Labour Court for deposit of further amounts, if any :Provided further that the Labour Court may, in its discretion, extend the time for depositing the sum by the party concerned.
