(1)Whenever a pleader other than the Public Prosecutor (which expression includes an Assistant Public Prosecutor) is employed in conducting a case on behalf of the State he shall ordinarily be paid at the rate of-(a)rupees 25 a day when engaged within his headquarters station; and(b)rupees 25 a day when engaged away from headquarters station but within the district.The payment of any increased or special fee may be sanctioned by Legal Remembrancer subject to a maximum of-(c)rupees 30 a day engaged within the headquarters station;(d)rupees 35 a day when engaged away from his headquarters station but within the district.(2)When a case is adjourned or any bail petition is moved a fee of Rs.10 is allowed for the day.(3)Whenever such pleader is employed to conduct case on behalf of the State, outside his own district he shall be allowed Rs. 40 for every day's absence from headquarters.
