Section 10(11) in The Legal Practitioners' Fees Rules, 1973
(11)Original Petitions under the Guardians and Wards Act, 1890 (Central Act VIII of 1890) and under the Indian Lunacy Act, 1912 (Central Act IV of 1912), the fee shall be at the discretion of the Court subject to a maximum of Rs. 1000.00 and a minimum of Rs. 300.00. In the case of interlocutory applications, the fee shall be at the discretion of the Court, subject to a maximum of Rs. 300.00 and a minimum of Rs. 100.00.
