Section 34(3) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(3)Fees payable to pleaders for appearance before the Tribunal. - The Tribunal shall fix the fee payable to Pleaders for work connected with appeals under subsection (3) of section 11, as follows:-(a)For preparation of the case, a fixed fee of Rs. 15 for each case;(b)For arguments, if the time taken does not exceed three hours, a fixed fee of Rs. 15 for each, case; if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 30 for each case and if the time taken exceeds six hours a fixed fee of Rs. 50 for each case:Provided that in respect of a batch of connected cases in which the result is determined by a single case, the Tribunal shall fix one regulation fee.(c)The Tribunal shall fix the fee payable to the Pleaders in each case, irrespective of the fact whether it allows costs or not.
