Section 197 in The Rajasthan Law And Judicial Department Manual, 1952
197. Bills in pauper suits.
- The bill for fees and other law charges in connection with pauper proceedings shall be prepared separately for each case by the Public Prosecutor and forward to the Collector who shall satisfy himself that (1) the Public Prosecutor actually appeared in the case under the written orders of the Collector and (2) that the Court fee payable on the plaint was correctly calculated. The Collector will pass on the bill with a certificate as aforesaid to the Legal Remembrancer for counter signature.Note :- Under rule 569 of the General Rules (Civil), 1952, the following provision has been made in respect of legal fees allowed to Public Prosecutors (Government Pleaders) in such cases :-"Fees in inquiries into pauperism. - In an inquiry as to pauperism under Order XXXIII and XLIV of the Code, the fee payable to a Government Pleader, who has opposed an application for leave to sue as a pauper, or has applied for the dispaupering of the plaintiff, shall be Fifteen per centum on the amount of the Court fee that would be payable on the plaint if the suit were not brought by a person alleging pauperism; provided that no fee in excess of Rs. 112/8/- shall be payable under this rule.A Government Pleader who appears in the proceedings for the execution of a decree without having appeared in Court in the proceedings prior to decree, is entitled to the fee prescribed in the first part of this rule".
