Section 10(2) in The Legal Practitioners' Fees Rules, 1973
(2)In declaratory suits, the fee shall be as specified below:-(a)Where the subject-matter in respect of which relief claim is capable of valuation, according to the scale prescribed in rule 3(2).(b)Where it is not so capable of valuation, the fee shall be fixed in, accordance with rule 15, subject to a minimum of Rs. 500.00 in a District Munsif's Court or in a Subordinate Judge's Court and Rs. 1,000.00 in the District Court.
