Section 290 in The Rajasthan Revenue Courts Manual, 1956
290. The court may allow higher or lower fees or disallow any fees.
- Notwithstanding anything contained in these rules, the Court may allow a higher fee if, in its opinion, the fee allowable under the rules, having regard to the circumstances of the case is inadequate, or may, for sufficient cause, shown allow a lower fee or order that no fee be entered in the table of costs of a party.
