Section 290 in Rules of the High Court of Judicature for Rajasthan, 1952
290. Fees of State Counsel in enquiring to pauperism.
- In an enquiry as to pauperism under Order XXXIII of the Code, the fee in respect of the Advocate for the State who as such has opposed the application for permission to sue or appeal as a pauper or has applied for the dispaupering of a plaintiff or an appellant shall be Rs. 75/-:Provided that the Court may be special order allow such fee as it may consider proper not exceeding an amount calculated according to the provisions of sub-rule 271.
