Section 11 in District Legal Services Authority Regulations, 1998
11. Legal Services to be provided may include any one or more of the following:
a) payment of court-fees, process fees and all other charges payable or incurred in connection with any legal proceedings;b) charges for drafting, preparing, filing of any legal proceedings and representation by a legal practitioner in legal proceedings;c) cost of obtaining and supply of certified copies of judgments, orders and other documents in legal proceedings;d) cost of preparation of paper book (including paper, printing and translation of documents) in legal proceedings and expenses incidental thereto.
