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State of Rajasthan - Section

Section 34 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases

34. [ Reasonable costs of arbitration. [Substituted by Notification No. S.R.O. 1, dated 19.5.2016 (w.e.f. 22.4.2010).]

- That simultaneously with the framing of time schedule as aforesaid and filing of the claim, reasonable amount of fees if not already agreed by the parties and their nominee arbitrators, shall be fixed in consulatation with the parties by explaining to them the method of determining that amount as per the Fourth Schedule appended to the Arbitration and Conciliation Act, 1996 inserted by the Arbitration Conciliation (Amendment) Act, 2015, with the provision of secretariat assistance allowance of Rs. 500/- per day upto the claim of Rs. 20 lacs, Rs. 750 per day above the claim of Rs. 20 lacs and upto Rs. 10 crore and Rs. 1000/- per day abovfe the claim of Rs. 10 crores.]
Sr. No. Amount of Claim Arbitrators total fee Secretariat Assistant
1 2 3 4
1. Upto Rs. 1 Lac Rs. 10,000/- Rs. 300/-per day
2. From Rs. 1 Lac One to 2 Lacs Rs. 15,000/- Rs. 300/-per day
3. From Rs. 2 Lacs One to Rs. 3 Lacs Rs. 20,000/- Rs. 300/-per day
4. From Rs. 3 Lacs One to 5 Lacs Rs. 30,000/- Rs. 500/-per day
5. From Rs. 5 Lacs One to 25 Lacs Rs. 30,000/- Plus Rs. 1500/- per Lac or part,with ceiling of Rs. 60,000/- Rs. 500/-per day
6. From Rs. 25 Lacs One to 1 Crore Rs. 60,000/- Plus Rs. 1200/- per Lac or part,with ceiling of Rs. 1,50,000/- Rs. 500/-per day
7. From 1 Crore One to Rs. 5 Crore Rs. 1,50,000/- Plus Rs. 22,500/-per Crore orpart, subject to a ceiling of Rs. 2,40,000/- Rs. 700/-per day
8. From Rs. 5 Crore One to Rs. 10 Crore Rs. 2,40,000/- Plus Rs. 15,000/-per Crore orpart, subject to a ceiling of Rs. 3,15,000/- Rs. 700/-per day
9. Over Rs. 10 Crore Rs. 3,15,000/- Plus Rs. 12,000/-per Crore or part Rs. 700/-per day
Explanation.-However in additional (Sic addition) to the above amounts ordinarily no other charges shall be included in the cost expect (Sic except) with the consent of both the parties. However, other necessary expenses for venue place of arbitration and other essential expenses required to be incurred be fixed on the basis of actual amounts spent.Note.-The above schedule of fee may be revised by the Chief Justice or Judge designated in consultation with the committee as appointed.