The maximum remuneration for section-writing is prescribed in Appendix VI, Volume II of the M.P. Financial Code, but this should not be given as a matter of course if competent section writers are available at lower rates. If, however, a writer brings and uses his own typewriter for preparing copies, he may be paid at the maximum rate so as to allow the wear and tear of his machine.Note. - Section-writers should not be allowed to do any of their occupying or comparing work out of the ordinary court hours (11 a.m. to 5 pm.).
