Section 15(2) in The Rajasthan Legal Aid Rules, 1984
(2)If the services of a lawyer cannot be obtained free from payment of fee, the committee concerned may pay to the lawyer deputed to fender his services fee at the following rates:-(a)Tehsildar Court - [Rs.200/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case:(b)Munsif and Judicial Magistrates and Sub-Divisional Officer's Court - [Rs. 400/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case;(c)Court of District Magistrate/Collector/ Additional District Magistrate/Chief Judicial Magistrate/Additional Chief Judicial Magistrate/Revenue Appellate Authority - [Rs. 600/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case:(d)Court of District and Sessions Judge/ Additional District & Sessions Judge - [Rs.800/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case;(e)High Court - [Rs. 1100/-] [Substituted by Dated 19.6.1993, Published in Rajpatra part IV(ga), date 1.7.1993, page 66] per case.
