Section 292(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Except in the case of an Advocate appearing for the State or Central Government or any Department of the State or Central Government or the Statutory Bodies constituted under the State or Central Law or Official Liquidator or the Court of Wards, no fee shall be included in the taxation on costs unless the Taxing Officer is satisfied that the fee was paid to the Advocate prior to the delivery of the judgment or the order by which costs became payable, and unless the party claiming to have such fee included in the taxation of costs has prior to the delivery of such judgment or order filed a certificate signed by the advocate concerned showing that such fee has actually been paid to him by or on behalf of such party:Provided that the certificate filed after the time mentioned above, but before the judgment or order is signed may for sufficient cause shown be accepted for inclusion in the taxation of costs (sic) Bench deciding the case.
