Section 60 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
60. Fees to pleaders.
- The following principles shall be adopted in fixing the fees to pleaders for work connected with the proceedings under the Act before the Special Appellate Tribunal and the Tribunal:-(1)Fees payable to pleaders for appearance before the Special Appellate Tribunal. - The Special Appellate Tribunal shall, for taxation, fix the fees payable to pleaders, for work connected with the proceedings before it, in the same manner in which the High Court fixes advocate's fee for taxation in appeals against the orders of lower Courts, irrespective of the fact whether it allows cost to any of the contesting parties or not:Provided that in respect of a batch of connected cases, in which the result is determined by a single case, only one regulation fee shall be fixed.(2)Fees payable to pleaders for appearance before the Tribunal. - (a) The Tribunal shall fix the fees payable to pleaders for work connected with the following original proceedings before them so as not to exceed Rs. 500 in ordinary cases and Rs. 1,000 in important cases:-(i)Proceedings connected with the apportionment of compensation under section 39.(ii)Proceedings connected with the apportionment of interim payments under sub-section (5) of section 45.(iii)Proceedings connected with the division of the lands in respect of which a ryotwari patta has to be granted under section 42:Provided that in respect of a batch of connected cases in which the result is determined by a single case, only one regulation fee shall be fixed.(b)(i)The Tribunal shall fix the fees payable to pleaders for work connected with proceedings under the other provisions of the Act on the following basis, namely:-(1)For appearance before the Tribunal and for preparation of * the case-A fixed fee of Rs. 15 for each case in respect of appeals under sub-section (2) of section 12.(2)(i)For appearance before the Tribunal for arguments in respect of appeals under sub-section (2) of section 12- if the time taken does not exceed 3 hours, a fixed fee of Rs. 15 for each case;if the time taken exceeds 3 hours, but does not exceed 6 hours, a fixed fee of Rs. 30 for each case;if the time taken exceed 6 hours a fixed fee of Rs. 50 for each case:Provided that in respect of a batch of connected cases under sub-section (2) of section 12, in which the result is determined by a single case, the Tribunal shall fix one regulation fee.(ii)The Tribunal shall fix fees payable to each of the pleaders, who appear before them in each case, irrespective of the fact whether they allow any costs to any of the contesting parties or not.(3)(i)Fees payable to pleaders for appearance before the Special Appellate Tribunal and for preparation of the case-A fixed fee of Rs. 100 for each case.(ii)Fees payable to pleaders for appearance before the Special Appellate Tribunal for arguments-if the time taken does not exceed three hours, a fixed fee of Rs. 25 for each case;if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 50 for each case;if the time taken exceeds six hours, a fixed fee of Rs. 75 for each case: Provided that in respect of a batch of connected cases, in which the result is determined by a single case, the Special Appellate Tribunal shall fix one regulation fee.(iii)The Special Appellate Tribunal shall fix the fee payable to the pleaders in each case irrespective of the fact whether it allows costs or not.AppendixForm No. 1[See rule 5 (3) (a) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965]Office of the Manager of Inam EstateDated..........Current No.........ToSri..............residing at...........village...................taluk.Whereas you are reported to be in occupation of the land specified in the Schedule hereunder, which vests in the Government under section 3(b) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963), and whereas you are not personally cultivating the said land and as your occupation is objectionable, you are hereby given notice that if you so desire, you may appear before me/on...............[(date)] [The date should be at least seven days after the date of service of the notice].................at why you should not be dispossessed of the said land under the proviso to section 3(d) of the said Act. (As amended by G.O. Ms. No. 1398, Revenue, dated 9-5-1972).
