Section 25(15) in U.P. Industrial Disputes Rules, 1957
(15)Fees for making a copy of an award of a Labour Court, Tribunal or Arbitrator, or any document filed in any proceeding before a Labour Court, Tribunal or in Arbitrator shall be charged as follows, -(a)for the first 200 words or less, 75 Naye Paise;(b)for every additional 100 words or fraction thereof, 38 Naye Paise.Provided that where an award or 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 nearest hundred for the purpose of assessing the copying fee :Provided further that, if a party applies for urgent delivery of a copy of any such award or document, an additional fee equal to the fee leviable under this rule, shall be payable by such party.
