- The fees payable for the services of Amins when employed in the duties mentioned in clauses (1), (2) and (3) of Chapter XXI, Rule 529, have been set forth in Rule 365 [and in Chapter III, Rule 66 (3)] [Added by Notification No. 354/VIII-b-135, dated 3rd December, 1965, published in U. P. Gazette, Part II, dated 18th December, 1965, page 207.]. For the services of Amins when employed in ascertaining the sufficiency of securities a daily fee of three rupees shall be charged : Provided that when the duty is connected with a suit falling under Part III of the table of fees in Rule 365, the daily fee chargeable shall be one rupee and 50 paise only : Provided also that when the inquiry is as to the sufficiency of the security of a public accountant, no fee shall be chargeable.A sum sufficient in the opinion of the court to cover the daily fee payable under this rule for the time which the duty to be performed is likely to require shall be paid before the order for the performance of the duty is issued to the Amin. If the duty be not completely performed within the period so estimated, a further sum sufficient to cover the daily fee for the excess period extending from the close of the estimated period up to, and exclusive of, the date of the complete performance of the duty, shall be paid before the Amin's report is issued or acted upon.Should fees be paid in excess, or should it become unnecessary, for any reason ascertained in time to admit of the order being cancelled, that the duty be performed, the party by which the fees were paid shall be entitled to a refund of a proportionate part or of the whole of the same, as the case may be, after deduction at the rate of [10 paise] [Substituted by Notification No. 101/VIII-b-1, dated 28th February, 1962, published in U. P. Gazette, Part II, dated 9-6-1962.] in the rupee or part thereof:[Provided that the fee prescribed under this rule shall be in addition to the fee of [Rs. 10.00] [Added by Notification No. 99/VIII-b-135, dated 23-3-1959, published in U. P. Gazette, Part II, dated 8-8-1959.] per process prescribed under Rule 365 to cover travelling allowances of Amins and their peons].
