113. Expenses of appeals to High Court in Wards cases.
- To meet the expenses of appeals to the High Court, the District Officer shall, from time to time, deposit such sums as may be required by the Legal Remembrancer, to the credit of the "Litigation Fund", and, in case of each deposit, send to the Legal Remembrancer, the duplicate challan for the amount deposited. No money will be received by the Legal Remembrancer, on this account, except when contributed by any party having the same interest with Government, in which case he shall deposit the amount received by him in the State Bank of India, Gauhati, to the credit of the "Litigation Fund", and report the fact to the Accountant-General, Assam.
