Section 9 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
9. Fees of Pleaders.
- The fee, to be paid by the Government to the pleader to whom a case is allotted under these rules, shall be the legal taxable fee in civil cases and fees, in cases other than civil proceedings, shall be as fixed by the Collector and District Magistrate subject to the maximum of Rs. 100/- per case. The Collector may in civil cases as well as in criminal cases, fix a higher fee than legal taxable fee for special reasons to be recorded in writing with the approval of the Government.
