Section 2 in The Legal Practitioners' Fees Rules, 1973
2.
Save by special leave of the Court and except in the case of a Legal Practitioner appearing on behalf of the Government or of a public servant whose defence is undertaken by the Government or of an incapacitated proprietor who is a ward of the Court of Wards, no fee shall, on any case, be entered as recoverable in a decree or order except on production, within ten days from the date of the judgement or order or such further period as may be allowed by the Court of a certificate from the Legal Practitioner that he has received such fee.Explanation. - (1) The term "Legal Practitioner" means and includes an Advocate, Vakil, Attorney or Pleader authorised by any law for the time being in force to practice before Civil Courts.(2)The fact of a promissory note or other agreement to pay the fee having been given or made by the client does not entitle the Legal Practitioner to certify that he has received the fee.Courts Subordinate to the High Court
