Section 36 in The Rajasthan Law And Judicial Department Manual, 1952
36. Fees of counsel in civil cases.
- The fees of Private Legal Practitioners in civil cases in which they appear for Government or the Court of Wards shall be those prescribed by the rules for the time being in force under Section 27 of the Legal Practitioners Act, 1879 (18 of 1879):Provided that where the pecuniary value of the suit cannot be defined or when defined is so low that the fees calculated thereon are trifling, the Collector may fix a fee not exceeding Rs. 60/- for the case, or, with the previous sanction of Government a fee not exceeding Rs. 180/-.
