Section 342(ii) in Criminal Courts - Rules and Orders
(ii)Except in cases in which the Government of India are interested the maximum amount that may be paid to the pleader, advocate or barrister is Rs. 100 for each day that he appears in the case on behalf of one or more accused before a High, Chief or Sessions Court, or Rs. 50 for each day that he appears in the case on behalf of one or more accused before any other Court. These amounts include expenses of every description which counsel may incur. These fees are maxima, and should not be paid in every case, but terms arrived at for the whole case, omitting for instance, days on which counsel appears merely to ask for an adjournment. In a joint trial, when the local military authority is satisfied that the accused require different lines of defence, he may authorize the separate payment of fees for each accused so defended.
