Section 22(2) in Rajasthan State Legal Services Authority Regulations, 1999
(2)In the first instance endeavour shall be made to arrange services of the Legal Practitioner on honorarium basis. If such services cannot be so arranged or cannot be so arranged without providing assistance by another legal practitioner, the concerned Committee/ District Authority may appoint a legal practitioner and pay the fee at the following rates -](a)[ Court of Tehsildar, Executive Magistrate, Civil Judge cum-Judicial Magistrate, Sub-Divisional Officer, Assistant Collector and other equivalent court etc. Rs. 6000/- per case and expenses of Rs. 1000/- per case in addition to fee prescribed. [Substituted by Rajasthan State Legal Services Authority (Amendment) Regulations, 2017, vide Notification: Rajasthan Gazette Extraordinary dated 24th May, 2017, with effect from 25th May, 2017.](b)Court of Collector-cum-District Magistrate, Additional Collector-cum-Additional District Magistrate, Senior Civil Judge cum Chief Judicial Magistrate and Senior Civil Judge cum Additional Chief Judicial Magistrate, Revenue Appellate Authority and other similar Tribunals Rs. 9000/- and expenses Rs. 1000/- per case.(c)Court of District & Sessions Judge, Additional District and Sessions Judge, Rs. 13,500/- and expenses Rs. 1000/- per case.(d)High Court Rs. 16,500/- and expenses Rs. 2000/- per case.](e)[ In any case for reasons to be recorded in writing it is considered by the Chairman to be of such nature/importance requiring payment of higher fees to the legal practitioner, may pay higher fees as it deems fit.] [Substituted by Rajasthan State Legal Services Authority (Amendment) Regulations, 2012, Notification No. 20722, Rajasthan Gazette Extra Ordinary. dated 20.03.2012 with effect from 04.05.2012.][Provided that in miscellaneous and petty cases like Bail applications and revision petitions of cases under section 107, 125, 145, 133, Cr. P.C. etc. 1/3 amount of fee as specified in clause (a) to (d), as the case may be, and expenses Rs. 1000/- per case shall be paid. Provided further in the withdrawal cases/disposal of case on the plea of guilty, ½ amount of fee as specified in clause (a) to (d) shall be paid.] [Substituted by Rajasthan State Legal Services Authority (Amendment) Regulations, 2017, vide Notification: Rajasthan Gazette Extraordinary dated 24th May, 2017, with effect from 25th May, 2017.]
