Section 66 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
66. Expenses of Commissioners.
- Applications for issue of commission should be made as early as possible. Notice of any such application should be given to the other side. If the application is granted, the Court should fix a sum for the expenses of the Commission which should, ordinarily, provide a reasonable fee to the Commissioner. If at any time the sum so fixed is found to be insufficient it may, for special reasons, be increased by the Court, the full sum fixed should be paid to the Commissioner, but where the commission is not executed at all or not fully or satisfactorily executed or the work done turns out to be less than was expected, it will be in the discretion of the Court to direct a less amount to be paid or to make any other order in the matter which it think just and proper in the circumstances.
