Section 25 in Punjab Courts Act - Rules Framed under Section 46-A
25. Reduction of fees charged.
- Any Judicial or Revenue Officer or Court, who upon the representation of any person employing a petition-writer, after hearing such petition-writer, if he desires to be heard, finds that the fee charged for writing a petition presented to his office or Court was excessive, may, by order in writing, reduce the same to such sum as appears to be under the circumstances, reasonable and proper, and may require the petition-writer to refund the amount received in excess of such sum. An order passed under this rule shall not be revised, except by the Officer or Court, who made it.
