Section 19 in Punjab Courts Act - Rules Framed under Section 46-A
19. Fee Charged.
- (i) Subject to the provisions of Rule 25, every licensed petition-writer may make his own terms with his employer as to the remuneration to be paid for his services:Provided that he enters correctly the actual amount agreed upon on the petition and in the proper column of his register.(ii)Prohibition to share the profits of litigation or to contribute funds for this purpose. - A licensed petition-writer shall not take payment for his services by an interest in the result of any litigation in connection with which he is employed, nor shall he find or contribute towards the funds requisite for carrying on any litigation in which he is not personally interested.
