Section 426 in Rules of the High Court of Judicature for Rajasthan, 1952
426. Fee for enrollment as an Advocate.
- The fee for enrollment as an Advocate payable in stamp duty on the certificate of enrollment shall be Rs. 400/-: provided-firstly that no fees shall be payable by a person who held a permanent certificate of enrollment, as an Advocate prior to the introduction of these rules, andsecondly that if a person holds a temporary certificate of enrollment, the amount of any enrollment or renewal fees previously paid by him shall be taken into account in determining the fee chargeable from him for a permanent certificate.If the total amount of fees previously paid by him comes to Rs. 400/- or more, then no further fee shall be chargeable from him. If the total amount of fees previously paid comes to less than Rs. 400/-, the fee chargeable from him shall be the amount by which the total sum previously paid by him falls short of Rs. 400/-.
