Section 22 in The Legal Practitioners' Fees Rules, 1973
22.
Except where an adjournment is made with the consent of all parties, or where, from insufficiency of notice, a party has not had reasonable time to prepare himself for trial, or where the adjournment is necessitated by a cause beyond the control of the party, an adjournment should not be granted, save on the condition that the party applying pays all the costs of the day including a reasonable fee to the Legal Practitioner engaged by his adversary. In a District Munsif's Court, a sum not exceeding [Rs. 20], in a Subordinate Judge's Court or a District Court, a sum not exceeding [Rs. 40] and the Appellate Side of the High Court a sum not exceeding [Rs. 50], shall be deemed to be a reasonable fee within the meaning of this rule.
