(1)Subject to the provisions of Rule 782 every licensed petition-writer shall charge such fees only as may be prescribed by the District Magistrate. He shall note, in the petition as well as in the appropriate column of his register, the amount actually received by him.(2)A licensed petition-writer shall not take payment for his services by an interest in the result of any litigation in connection with which he is employed and shall not fined, or contribute towards, the funds employed in carrying on any litigation in which he is not otherwise personally interested.(3)Every licensed petition-writer shall give to his employer a receipt for the amount received by him, specifying exactly what the money was received for, e.g., writing fees or costs and, if for costs, for what cost, e.g., complaint process-fees, etc. The details shall be set out separately either in the receipt itself or on a separate piece of paper attached to it.
