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State of Rajasthan - Section

Section 280 in Rules of the High Court of Judicature for Rajasthan, 1952

280. Additional fees.

- The following fees shall be allowed on taxation in addition to those allowable under the preceding Rules, namely:-
(i)For each application numbered as a miscellaneous application-
(a) contested Rs. 32/-
(b) uncontested Rs. 24/-
Provided that the Court may in special cases allow a larger or a smaller sum or disallow any fee.
(ii)For each affidavit filed in support or an answer therein reply to such answer, if any Rs. 15/-:
Provided that the Court may allow a larger or a smaller sum having regard to the circumstances of the case or wholly disallow any fee, if the affidavit does not contain proper particulars and material averments or is prolix or contains unnecessary or irrelevant matter.
(iii)For setting of documents for translation and printing in First Appeals.-
(a) If the number of documents in the list does not exceed 16 Rs. 24/-
(b) If the number of documents in the list exceeds 16 but does notexceed 48 Rs.48/-
(c) for each additional document beyond 48 Annas six:
Provided that the whole or any part of such fee or the whole or any part of the costs of the appeal, may be disallowed by the Bench hearing the appeal, if in the selection of documents for inclusion in the list unnecessary documents or groups of document of the same tenor have been included or material documents omitted.