443. Conditions governing taxation of lawyer's fee.
- Rules 445 to 458 inclusive shall, subject to Rule 442, regulate the amount of legal practitioner's fee to be taxed as costs under a decree or order of a Court in favour of any party to a suit, appeal, or other proceeding. These rules shall also regulate the amount of fees to be taxed in favour of or 'against the government where costs are awarded by the Court in cases, under Rajasthan Court Fees and Suit Valuation Act, 1961, and the Stamp Act, 1899, as adapted to Rajasthan in which the Government are not a party:Provided that the fee received by a legal practitioner from a Joint Hindu Family of which he is a member for appearance in a case shall not be certified by him, nor shall it be taxed as costs in the decree.
