Section 99 in The Rajasthan Law And Judicial Department Manual, 1952
99. Fees of Counsel.
(1)The fee payable to counsel appointed by the Court of Session under rule 94 shall not exceed Rs. 16/- for each working day of hours or more and Rs. 8/- for less than 3 hours' work:Provided that no fee shall be paid for a hearing fixed for delivering judgment only.(2)In addition to the fee payable under sub-rule (1) a fee of Rs. 20/- shall be paid to the counsel for the preparation of the case.(3)The fee payable to counsel for defence in the High Court under Rule 98 shall be Rs. 32/- per day. In addition 1 days fee or more if the Chief Justice so directs shall be paid to the counsel for preparation of the case.
