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State of Madhya Pradesh - Section

Section 12 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

12.

[(1) A Panel of Legal Practitioner shall be entitled to remuneration for the legal work done, functions performed and duties discharged by him in connection with legal aid proceeding at the following rates, namely :-] [Substituted by Notification No. F-17 (E)-75-92-21-B (II), dated 8-12-1993.]
(a) In the Court of any Magistrate-
  (i) In a criminal case Rs. 200/- (Rupees Two hundred) per case
  (ii) for a bail application where no charge-sheethas been filed Rs. 50/- (Rupees fifty) only.
(b) Before a Court of Sessions-
  (i) in any other criminal case other than a case falling underSection 304 of the Code of Criminal Procedure, 1973 (No. 2 of1974). Rs. 300/- (Rupees Three hundred) per case
  (ii) for a bail application otherwise than in a pending sessionscase. Rs. 50/- (Rupees fifty) only.
(c) In a civil case At the rates of fees admissible to Advocates or Pleaders, asthe case may be, as per rules made by the High Court of MadhyaPradesh in that behalf.
(d) In a revenue case before any Revenue Court, otherthanBoard of Revenue. Rs. 200/- (Rupees Two hundred) per case
(e) In any case before Board of Revenue Madhya Pradesh Rs. 300/- (Rupees Three hundred) per case
(f) In any case before the High Court other than oneprovidedin item (c). Rs. 500/- (Rupees five hundred) per case.]
[(1-a) * * *] [Omitted by Notification No. F-17 (E)-75-92-21-B (II), dated 8-12-1993][(1-b) * * *] [Omitted by Notification No. F-17 (E)-75-92-21-B (II), dated 8-12-1993]
(2)The Panel Legal Practitioner appointed to appear for the aided person shall incur all expenses incidental to the case of proceeding and include them in the bill of fees.
(3)Every such bill of fees and other expenditure incurred shall be submitted by the Penal Legal Practitioner to the District Committee.
(4)If the bill is in order, payment shall be made accordingly.
(5)The District Committee may, in order to determine whether the amount claimed in the bill is correct and proper call for such other information and documents as it may consider necessary.