Section 291 in Rules of the High Court of Judicature for Rajasthan, 1952
291. Fees of Advocate's clerk.
- A sum calculated at the rate of 5 per cent, on the taxed fee of the Advocate of party shall subject to a minimum of two rupees be included in the taxation of costs on account of the fee of such advocate's clerk.This Rule shall also apply to the clerk of the Government Advocate: the amount so included being on realisation credited to Government.
