Section 7 in The Legal Practitioners' Fees Rules, 1973
7.
(1)The fee for practitioners appearing in execution petitions shall, in contested cases, be one-half and in uncontested cases, one-third of the fee allowable on the amount or value of the relief claimed in execution, as provided under rule 3.(2)The fee for practitioners appearing in proceedings under section 47 of the Code of Civil Procedure shall be at the discretion of the Court subject to the minimum of Rs. 300.00 and a maximum of Rs. 500.00.
