(3)The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the numbers of date fixed therein as given below:-(a)For the court of Tahsildar and the Consolidation Officer situate at Tahsil headquarters or within the Tahsil Rs.500/-(b)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts excluding High CourtRs.600/-.(c)For the Court of the Commissioner, the Additional Commissioner. Deputy Directors, Joint Directors and Director of Consolidation Rs.750/-(d)For the Board of Revenue, U.P.Rs.1000/-(e)For the High Court Rs. 1500/-;Provided that the Collector or the Government may in exceptional or intricate cases requiring an abnormal time and labors allow a higher fee subject to the following maximum;(a)For the court of Tahsildar and the Consolidation Officer situate at Tahsil headquarters or within the Tahsil Rs. 1000/-(b)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts excluding High Court Rs. 1200/-(c)For the Court of the Commissioner, the Additional Commissioner. Deputy Directors, Joint Directors and Director of Consolidation Rs. 1500/-(d)For the Board of Revenue, U.P. Rs. 2000/-(e)For the High Court Rs. 3000/-Explanation. - If two or more cases involving substantially identical questions are heard together with common arguments, Panel Lawyers shall be entitled to only one fee as for a single case.
