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State of Rajasthan - Section

Section 442 in The General Rules (Civil), 1986

442. Taxation in decree of Legal Practitioner's fees and the certificate for such fees.

(1)In drawing up a decree or order no fee to any legal practitioner not appearing for the Government as a party shall be allowed on taxation between party and party or shall be included in any decree or order, unless the Munsarim or on application to the Judge, the Judge is satisfied that the fee was paid to such legal practitioner before the conclusion of arguments in the suit, appeal or case followed by the delivery of the judgment or by the making of the order by which costs become payable and unless at or before such lime there shall have been delivered to the Munsarim a certificate signed by the legal practitioner certifying the amount of the fee or fees actually paid to him for his own exclusive use and benefit by or on behalf of his client:Provided that in any case the Presiding Officer may, for valid reasons be recorded by him accept a certificate for fees filed after the time mentioned above.
(2)The certificate above mentioned shall be, so far as is possible, in the following form:-
"In the Court of the   of
Between and  
For the purpose of having my fee allowed on taxations as against ................I hereby certify that in the above case the following fees were paid to me as my fee as well as that of on the dates and by the person specified below and that such fees were paid before the conclusion of arguments in the suit, application or other proceedings and that no portion thereof has been agreed to be returned or remitted by me or by any one on my behalf or on behalf of who was associated with me in the case.
Date of Payment Amount paid Name of the person who actually made the payment Name of the person on whose behalf the paymentwas made Remarks
         
Date ..............Signature of the CounselFiled on the day .......of, 19.
(3)Nothing in this rule shall be deemed to authorise the allowance between party and party of any fees in excess of those allowed by rule.