Section 10(7) in The Legal Practitioners' Fees Rules, 1973
(7)In Insolvency Proceedings:The fee shall be as specified below:-(a)Creditor's Petition-Fee not exceeding Rs. 300.00 in a Munsif's Court and Rs. 500.00 in other Courts.(b)Applications under sections 4, 53 and 54 of the Provincial Insolvency Act, 1920 (Central Act V of 1920)-Fee not exceeding Rs. 300.00 in a Munsifs Court and Rs. 500.00 in other Courts.(c)Application for annulment of adjudications - Fee not exceeding Rs.300.00in Munsif's Court and Rs. 500.00 in other Courts.(d)Other Petitions - Fee not exceeding Rs. 300.00 in a Munsif's Court and Rs. 500.00 in other Courts.(e)Contested proof of claims before the Official Receiver in cases, where proof of claim is contested by another creditor, the fee shall be at the discretion of the Court subject to a minimum of Rs. 300.00 and maximum of Rs. 500.00: Provided that no pleader's fee shall be allowed for any other proceedings before the Official Receiver.
