- A fixed amount of Rs. 8.40np. will be charged on account of the publication of a notice under Provincial Insolvency Act (V of 1920) in the official gazette. These charges include a sum of 40np. to cover the cost of the copy of Part II of the gazette, which will be supplied free of cost by the Superintendent Government Press to the court concerned. These charges shall be deposited by the party concerned in the Treasury and will be accounted for there as a receipt of the Superintendent: Government Press.Note :-The Court may instead of or in addition to forwarding a notice by registered post under the foregoing rules cause it to be served in the manner prescribed for the service of summons.Receivers
