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State of Uttar Pradesh - Section

Section 582 in The General Rules (Civil), 1957

582. Taxation in decree of Legal Practitioners' fees and the certificate for such fees.

(1)In drawing up a decree or order no fee to any legal practitioner not appearing for the Government or a local authority or any statutory body [or any Government Company] [Inserted by Notification No. 303/VIII-b-186, (Correction Slip No. 113), dated 30-11-1992, published in U. P. Gazette, Part II, dated 23-1-1993.] as a party shall be allowed on taxation between party and party or shall be included in any decree or order, except in the case of an order under Rule 79 of Chapter III, unless the Munsarim or, on application to the Judge, the Judge is satisfied that the fee was paid to such legal practitioner before the commencement of the argument, at the conclusion of the evidence, if any in the suit, appeal or case followed by the delivery of the judgment or by the making of the order by which costs become payable and unless at or before such time there shall have to be delivered to the Munsarim a certificate signed by the legal practitioner certifying the amount or fee or fees actually paid to him for his own exclusive use and benefit by or on behalf of his client:Provided that in any case the Presiding Officer may, for valid reasons to be recorded by him, accept a certificate for fees filed after the time mentioned above.
(2)The certificate above-mentioned shall be, so far as is possible, be in the following form-In the Court of the ............. of ................ between ........ and ........For the purpose of having my fee allowed on taxation as against........, I hereby certify that in the above case the following fees were paid to me on the dates and by the person or persons specified below, and that such fees were paid to me before the commencement of the argument at the conclusion of the evidence, if any, in the suit or application; and that the entire amount so paid was actually paid to me for my exclusive use and benefit; and that no portion thereof has been or has been agreed to be returned or remitted or appropriated to the use of any other person by me or by any one acting on my behalf:
Matter Fee Date of payment By whom paid Address of person who actually made such payment
         
SignatureDate of signatureAddress of legal practitionerFiled on the day.................. of .................... by..................
(3)Nothing in this rule shall be deemed to authorise the allowance between party and party of any fees in excess of those allowed by rule.