Section 33(5) in The Bihar Industrial Disputes Rules, 1961
(5)Printed copy of an award, decision, etc., published under the authority of the State Government may be certified after comparison with the original of those document to be true copy thereof, by the Presiding Officer of the Labour Court or Tribunal, as the case may be, or by any other officer authorised by him in this behalf, on presentation of the printed copy of the award, decision, etc., by the party applying for it and on payment of the prescribed fee for such application.
