Save in the cases hereinafter excepted, no fee to any advocate shall notwithstanding anything contained in the above rules, be allowed on taxation between party or included in any decree or order unless the Deputy Registrar, in the case of the High Court, or the Judge, in the case of a subordinate Court, is satisfied that the fee was paid to the advocate before the delivery of the judgement or the making of order by which costs become payable and unless the party claiming to have the fee allowed shall, before the delivery of the judgement or the making of the order by which costs become payable, file a certificate signed by the advocate, certifying the amount of the fee actually paid by or on behalf of his client to him or to any other advocate in whose place he may have appeared :Provided that in the certificates of fees filed by advocates engaged by the Government in cases in which the Central Government or the State Government is a party or in which Government undertakes the defence, or by a receiver in insolvency proceedings, it is sufficient to certify that a fee has been fixed (not paid) by Government or by the Insolvency Court, as the case may be.Exception 1. - The Advocate-General, Deputy Advocate-General, Government Advocate or Government Pleader when appearing on behalf of the State Government or the Central Government or when appearing for the defendant in cases in which Government undertakes the defence.Exception 2. - Any advocate appointed as Standing Counsel for any Improvement Trust, Municipal Corporation, Municipal Committee, Notified Area Committee, Janapad or similar quasi-Government Authority at a fixed remuneration and under conditions which require him to represent such authority in all legal proceedings without separate fee, when appearing for such authority :Provided that a copy of the resolution of the Trust, Corporation, Committee, Janapada or Authority so appointing him and fixing the remuneration for appearing before the Courts on behalf of the Trusts, Corporation, Committee, Janapada or Authority is filed in Court.
