Section 154 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
154. Production of certificate of receipt of fee except in certain cases:
- Unless the Court otherwise orders, and except in the case of an Advocate appearing on behalf of the Government of or a public servant whose defence is undertaken by the Government or of the Agent of the Court of Wards, no fee shall in any case be entered as recoverable in a decree or order except on production of a certificate, signed by the advocate that he has received such fee.Explanation: - The fact of a promissory note or other agreement to pay the fee having been given or made by the client does not entitle the Advocate or pleader to certify that he has received the fee.
