Section 276(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)the fee payable to the Advocate for the other party shall such as may be fixed by the Court in each case and shall be included in the taxation of costs provided a certificate as required by rule 292 of this Chapter has been duly filed showing the payment of such Advocate of a fee not less in amount than the amount of fee allowed by the Court. Where the fee so paid is less than the fee allowed by the Court such lesser fee alone shall be included in the taxation of costs.
