Section 10 in District Legal Services Authorities (Amendment) Regulations, 2021
10. .
for regulation 11 the following shall be substituted , namely :Legal Services to be provided may include any one more of the following :( a )Court fees , provided that Court fees will be payable only after an application is moved before theCourt for suing in forma pauperis and orders of the Court obtained thereon ;( b )Process fees and other similar charges payable or incurred in connection with any legal proceedings ;( c )Charges for drafting , preparing , filing of any legal proceedings and representation by a legalpractitioner in legal proceedings ;( d )Cost of obtaining and supply of certified copies of judgments , orders and other documents in legalproceedings ;Cost of preparation of paper book ( including paper , printing and translation of documents ) in legalproceedings and expenses incidental thereto ;provided that charges for spot inspection other than local commissioner's fee , such asphotographer's / electrician's / plumber's / mason's charges and similar expenditure , charges formedical examination and the like , shall not be payable , except with the approval of theChairperson . “
