Section 5 in The Defence Pleaders (Appointment and Fees) Rules, 1976
5.
A defence pleader shall be entitled to such daily fees as may be admissible to a Public Prosecutor of the State concerned but not less than Rs. 40.00 per day, or, where the Public Prosecutor is paid a specified monthly remuneration in lieu of daily fees, to such daily fees as may be fixed by the Government which shall not be less than Rs. 40.00 per day.
