(4)[ For the remuneration of a legal practitioner to whom a commission to examine a witness is issued, the court should require the party applying to pay a fee which shall be Rs. 30 for the first witness and Rs. 20 for each subsequent witnesses to be examined. If payment of higher fees than the above is necessary, the reasons thereof shall be recorded by the Presiding Officer of the Court issuing the Commission.] [Substituted by Notification No. 21/VIII-b-31, dated 8-1-1978, published in U. P. Gazette, Part-2, dated 1-3-1975.]
