Section 10(1) in The High Court Legal Services Committee Regulations, 1997
(1)Legal Aid, Legal Advice or other Legal Services may be refused :-(a)to a person in a case of Contempt of Court;(b)to a person in proceedings relating to any election;(c)in proceedings under Immoral Traffic (Prevention) Act, 1956 except to a victim of trafficking in human beings;(d)in proceedings under the Protection of Civil Rights Act, 1955 except to a person who is subjected to any disability under this Act;(e)to a person accused of an offence committed under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
