Section 25 in The High Court of Karnataka Rules, 1959
25.
(1)An Advocate shall be personally responsible for payment of charges in respect of compulsory papers of Part I and of the other papers pointed out by him for inclusion in Part II of the other papers pointed out by him for inclusion in Part II of the paper book for his client.(2)The Registrar may refuse to issue paper book in any case to an Advocate who has not paid any of the charges in respect of any case which he is personally responsible to pay under sub-rule (1).[26. x x x x x] [Rule 26 Omitted by Notification No. SPL 213 of 1963 date 8.6.1967 w.e.f. 22.6.1967]
