In any case where the sitting of the Court has been prolonged beyond usual hour, or when the prosecution may have involved exceptional labour or ability a fee not exceeding Rs. 50 a day to the Government Pleader or the Public Prosecutor, as the case may be, may be sanctioned by the Legal Remembrancer. The Deputy Commissioner or the Sessions Judge, as the case may be, when recommending a higher fee should state the ground upon which the special recommendation is based.
