Section 286 in The Rajasthan Revenue Courts Manual, 1956
286. Second fee not to be charged in execution.
- A pleader, or revenue agent receiving a fee in suit, appeal or proceeding shall carry the suit or proceeding to an end, and make all necessary applications in the execution department and a second fee shall not be charged by the courts to the judgment-debtor in the execution department, unless the decree holder can satisfy the court that it was absolutely necessary to employ another pleader, or revenue agent, in executing his decree, and that the services of the pleader, or revenue agent, in the matter were indispensable.
