Section 848 in Rules of the High Court of Judicature for Rajasthan, 1952
848. Fees paid to be costs in the cause.
- Except as otherwise provided by these rules or ordered by the Court, all fees and charges paid in accordance with the preceding Rules shall be costs in the cause:Provided that no fees or charges which have been refunded or in respect of which a party might on application have obtained an order for refund, shall be deemed to be fees or charges within the meaning of this Rule.
