Section 13(c) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
(c)If the person receiving legal assistance refuses or fails to repay the money mentioned in sub-paras (a) and (b) above, it shall be recoverable under the Rajasthan Public Demands Recovery Act, 1952.(ii)The pleader appointed to appear for such persons should pay the stamps duty leviable in respect of the agreement and include the amount thereof in the bill of fees and other expenses submitted by him under rule 15.
