782. Any judicial officer who, upon the representation of any person employing a petition-writer, and after hearing such petition-writer (if he desires to be heard) finds that the fee charged for writing a petition presented in his Court was excessive may, by order in writing, reduce the fee to such sum as appears to be reasonable and proper, and may require the petition-writer to refund the amount received in excess of such sum. An order passed under this rule shall not be revised except by the officer who made it.
