Section 11 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
11. Incidental expenses.
- Expenses, incurred by or on behalf of the applicant to whom the State has agreed to give legal assistance under these rules, shall be payable by the State Government, if they are exclusively incurred in connection with the litigation in question on account of Court fees, plaint, vakalatnama, applications, memorandum of appeal and similar papers to be filed in courts.
