Section 32(5) in The Bihar Industrial Disputes Rules, 1961
(5)Printed copies of the award, decisions, etc., published under the authority of the State Government, may be certified by the Presiding Officer of the Labour Court or Tribunal or by any other officer, authorised by him for the purpose, on presentation of the printed copies of award, decisions, etc., by the parties applying for it and on payment of the prescribed fee for certification.
