- In an inquiry into the means of indigent person under Order XXXIII and XLIV of the Code, the fee payable to a Government pleader who has opposed an application for leave to sue as a Rampet or has applied for the dispaupering of the plaintiff shall be as a pauper, twenty percentum on the amount of the Court-fee that would be payable on the plaint if the suit was not brought by a person alleging pauperism:Provided that no fee in excess of Rs. 150/- shall be payable under this rule.A Government pleader who appears in the proceeding for the execution of a decree without having appeared in Court in the proceedings prior to decree, is entitled to the fee prescribed in the first part of this rule.
