Section 272(ii) in Rules of the High Court of Judicature for Rajasthan, 1952
(ii)Where the application for the summary determination of an appeal is rejected, one-fourth of the amount of fee taxable under sub-rule (i) of rule 271 shall, subject to a minimum of Rs. 50/-, be allowed to the appellant as against the party which made the application. Any order as to costs passed under this clause shall not effect the costs in the appeal.
