(1)The Registrar shall publish lists of persons proved to his satisfaction, by evidence of general repute or otherwise, habitually to act as touts to be known as "list of touts" and may from time to time, alter and amend such lists.A copy of every list of touts shall be displayed on the notice board of the Court.Explanation .-In this Order-(a)"tout" means a person who procures, in consideration of any remuneration moving from any advocate or from any person acting on his behalf, the employment of such advocate in any legal business, or who proposes to or procures any advocate, in consideration of any remuneration moving from such advocate or from any person acting on his behalf, the employment of the advocate in such business, or who, for purposes of such procurement, frequents the precincts of the Court.(b)the passing of a resolution by the Supreme Court Bar Association or by a High Court Bar Association declaring any person to be at out shall be evidence of general repute of such person for the purpose of this rule.(2)No person shall be included in the list of touts unless he has been given an opportunity to show cause against the inclusion of his name in such list. Any person may appeal to the Chamber Judge against the order of the Registrar including his name in such list.(3)The Registrar may, by general or special order, exclude from the precincts of the Court all such persons whose names are included in the list of touts.
