Section 26 in M.P. Industrial Disputes Rules, 1957
26. Fees for copies of awards or other documents of Labour Court or Tribunal.
(1)Fees for making a copy of an award or an order of a Labour Court or Tribunal or any document filed in any proceedings before a Labour Court or Tribunal be charged as follows :(a)for the first 200 words or less - 75 Naya Paisa,(b)for every additional 100 words or fraction thereof - 37 Naya Paisa :Provided that where an award or order 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 the nearest hundred, for the purpose of assessing the copying fee.(2)For certifying a copy of any such award or order of document, a fee of Re. 1 shall be payable.(3)Copying and certifying fees shall be payable in cash in advance.(4)Where a party applies for immediate delivery of a copy of any such award or order or document, an additional fee equal to one half of the fee leviable under this rule shall be payable.(5)The fee for the inspection of documents referred to in sub-rule (1) of Rule 26 shall be the same as prescribed for the Court of the District Judge in the State.(6)[ An Arbitrator, a Labour Court, the Industrial Tribunal or a Board may supply a certified copy of an order or an award at a flat rate Re. 1/- (Rupee one) to a law reporter by the Industrial Tribunal if such order or award is found reportable and a request for the supply of its copy has been made by such law reporter.] [Inserted by Notification No. 2635-3769-XVI, dated 19-5-1973.]
