- The District Judge in consultation with the two senior most Judicial Officers at his headquarters and the President of the local Bar Association shall fix scales of charges for writing petitions, plaints and memoranda of appeals, which shall also be applicable in the case of petition writers practicing in the Civil Court of the outlying Districts.A copy of the scale of charges fixed shall be sent by the District Judge to the High Court for information.No petition-writer shall ask for or accept a fee in excess of the sanctioned scale.A table in Hindi of the prescribed scale of charges shall be exhibited in a conspicuous place out side the court house and a copy shall also be kept by the petition-writer always in public view at the place where he sits.The petition writer shall always endorse the amount actually received by him below his signature on the petition written by him.If any petition-writer ask or accepts a fee in excess of the sanctioned scale either for himself or for any other person connected with the court, the District Judge on complaint being made to him may, in his discretion withdraw his license and may also order the return of the amount received in excess in addition to taking any legal step that the nature of the case may require.
