588. [ Fees allowable on taxation where application for leave to sue an indigent person is rejected. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989).]
- In any application for leave to sue or to appeal as an indigent person or for an order that the plaintiff or the appellant is not an indigent person, the Government shall be entitled on taxation to fees for the Government pleader at the rate of 10 per cent of the amount of Court-fees payable, in case the application for leave to sue or appeal as an indigent person is refused, or an order is passed that the plaintiff or the appellant, as the case may be, is not an indigent person :Provided that the fees allowable on taxation under this rule shall in no case be less than Rs. 10 or more than Rs. 250.]
