Section 271(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)When any suit or application for probate or letters of administration is decided ex-prate, on confession of judgment or on compromise, or withdrawn or dismissed for default, the amount of fee to be included in the taxation of costs shall be one-half of the amount calculated in accordance with the scale given in sub-rule (1) subject to a minimum of Rs. 75/-.
