Section 6 in The Legal Practitioners' Fees Rules, 1973
6.
Where a Legal Practitioner on record engages a senior practitioner (not necessarily a senior.Advocate as defined in the Advocates Act) at or after the commencement of trial or hearing of the appeal, an additional fee calculated at one-half the fee allowable under rules 3 and 4 shall be payable to a senior practitioner:Provided that the appearance is filed in such cases before the commencement of arguments at the latest.
