Section 37 in The Rajasthan Law And Judicial Department Manual, 1952
37. Necessity of GovernmentÂ’s sanction for excess fees.
- The case fees paid to a Private Legal Practitioner are to be regarded as average fees, and will be paid to him whether the case is a simple one or a complex one. The sanction of Government is required to the payment of any fee in excess of the prescribed scale, and will be given only in cases of great complexity upon the special recommendation of the District Magistrate or the Collector as the case may be.
