Section 2(e) in The Rajasthan Legal Aid Rules, 1984
(e)"Legal aid" means aid and assistance for redress of a grievance or injury according to law and matters incidental thereto including expenses on account of consultation, advice, conciliation, court fee, stamp duty, process fees, copying and inspection charges, witness expenses including expenses for availing expert opinion and evidence, commissioner's fee, lawyer's remuneration, expenses for preparation of paper book and any other expenses in connection with the institution or defence or conduct of proceedings and any other expenses which the committee thinks fit and proper to sanction in the special circumstances of the case;
