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State of Uttar Pradesh - Section

Section 598 in The General Rules (Civil), 1957

598. [ Fees allowable on taxation for clerks of legal practitioners and taxation of typing charges and other costs. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989), published in U. P. Gazette, dated 26-8-1989.]

(1)The fees allowable on taxation of clerks of legal practitioners shall be 10 per cent of those allowable on taxation for legal practitioners under the preceding rules, provided that no fees shall be allowable under this rule, except in the case of clerk employed by a Government pleader, unless a certificate in the following form is filed alongwith the certificate Filed by the legal practitioner under Rule 582.]Certificate of feesIn the Court of the ......... of .............. case No. ........... between ........... and ..........For the purpose of having my fee allowed on taxation as against..............I hereby, certify that in the above case the following fees were paid to me on the date and by the person specified below for my own exclusive use and benefit:
Matter Fee Date of payment By whom paid Address of person who actually made such payment
         
Signature............................................Date of Signature..............................Address of legal practitioner's clerk.............................................................Signature of legal practitioner with date....................................................Filed on the day of.............by...............of.......................
(2)Wo scribing charges or costs of drawing up summonses and notices shall be taxed in the decree where costs are awarded to a party, but typing expenses at the rate of 50 paise per page or part thereof of all type-written applications, petitions, pleadings and affidavits made by the party to whom costs are allowed, shall be allowable on taxation of cost in addition to the fees allowable on taxation to the clerks of the legal practitioners.
(3)In addition to the Court fees and process-fees, diet money of witnesses etc. taxable as costs, the price of the printed and saleable forms and in case type-written forms are used in their place on account of nonavailability of the printed forms typewriting charges for the same at the rate of 50 paise per page or part thereof shall also be taxed as costs of the party concerned in all decrees and orders.