Industrial Disputes (Central) Rules, 1957

26. Fees for copies of awards or other documents of Labor Court, Tribunal or National Tribunal

12 [(1) Fees for making a copy of an award or an order of a Labor Court, Tribunal or National Tribunal or any documents filed in any proceedings before a Labor Court, Tribunal or National Tribunal shall be charged at the rate of Re.1 per page.]

(2) For certifying a copy of any such award or order or 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.