(1)Where costs are awarded to a party in any proceeding, the amount of the pleaders' fee to be taxed in the bill of costs as recoverable by such party, if represented by a Pleader, from his adversary, shall be computed in accordance with the rules in Schedule III unless such fee has been settled under the provisions of Section [3 of the Legal Practitioners (Fees) Act, 1926] [These words were substituted for the figures '17' by Bombay 11 of 1928, section 2, First Schedule.] for a lesser amount in which case no more than such lesser amount shall be recoverable.
