- Vakils, pleaders and Mukhtars shall not receive refunds or repayments of court fees, moneys or securities for money, except when they be by their vakalatnamas or mukhtarnamas distinctly authorised to receive the same.N.B. - District Government Counsels who do not file any vakalatnama may, however, receive refunds or repayments when the application for refund or repayment has been signed by the Collector (or any other officer entrusted with the conduct of a suit under paragraph 175 of the Legal Remembrancer's Manual) and the District Government Counsel.
