Section 10(16) in The Legal Practitioners' Fees Rules, 1973
(16)Proceedings relating to copyright and under the Patents and Designs Act, Trade and Merchandise Marks Act and cases under special and local laws,-(a)Where damages are not claimed, the fee shall be at the discretion of the Court subject to a maximum of Rs. 1000.00,(b)Where damages are claimed, the fee shall be on the amount allowed or disallowed as in suits according to the scale prescribed in rule 3(2).
