(4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at the rate of ½ per cent subject to maximum fee of Rs. 1250/-:Provided that in an uncontested reference to a civil court under the Rajasthan Land Acquisition Act, 1953, the scale of fee shall be one half of that allowed in a contested reference, calculated on the amount decreed in excess of the amount allowed by the Collector:Provided further that in suit, or appeals compromised or withdrawn, a court may, having regard to the stage at which the compromise or the petition of withdrawal is filed, award the full fee as prescribed in the Rule 445 supra.
