(1)A party engaging a pleader shall pay him a retaining fee of an amount not less than one rupee.(2)Where a party fails so to do, the pleader shall demand such fee and shall not perform any services for such party until the fee has been paid.(3)Every pleader receiving such fee [shall, at the time when such fee is received by him give] [These words were substituted for the words 'shall give' by Bombay 53 of 1949, Section 3, Second Schedule.] a receipt in writing of the same, specifying the date of receipt.
