Section 149(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)One set to the Advocate for accused in(a)Reference under Section 366 of the Code.(b)Appeals against acquittal(c)Appeals or Revisions for enhancement of sentence to one of death:Provided that where more than one set are applied for by the Advocate for the accused the same shall be supplied at such rate as the Registrar may from time to time fix.
