Section 303 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
303. Fee payable to Advocate assigned:
(1)The fee payable to an advocate assigned to represent an indigent person at State expense, shall not be less than Rs. 50 and not more than Rs. 300 for the entire case, at the discretion of the Presiding Officer of the Court.(2)In suitable cases, the District Judge may, with the approval of the High Court, sanction fee not exceeding Rs. 500.(3)If an advocate assigned to represent an indigent person is required to retire at any time after the engagement of an advocate by the indigent person at his own expense, he shall be entitled to get as compensation an amount not less than Rs. 50.
