- The fee of Government pleaders payable by Government in contested land acquisition cases whether heard singly or with others before courts other than the High Court is fixed on the basis of the amount allowed by the court as pleaders' fees under the High Court Rules; provided that if the fee so fixed is not in the Deputy Commissioner's opinion sufficient, the Deputy Commissioner may recommend to the Legal Remembrancer a higher fee on the basis of daily attendance and the labour involved, both of which shall be clearly explained.In the case of a compromise in which each party is to bear his own cost, the fee will be fixed by the Deputy Commissioner in consideration of the labour involved.
