(1)In all decrees a fee equal to ¼ of the amount of process fees realised under articles 1 and 2 of part I and II of Rule 297 of these rules, shall be entered as the fee chargeable by one party against another for costs of drawing up summonses or notices.(2)In all decrees a sum calculated at the rate of not more than 10% on the taken fee of a lawyer of a party subject to a maximum of Rs. 100/- and a minimum of Rs. 5/- shall be taxed as costs on account of the fee of lawyer's clerk if it is paid certified.
