7. A process upon which a fee is chargeable under Rule 6 shall not be drawn up for service or execution until the fee has been paid or has been remitted.
The fee shall be paid in court fee stamps, which shall be affixed either to the application by which the Court is moved to issue the process (in addition to the court-fee chargeable upon the application itself), or, if no such application be filed, to the order in writing by which the Court directs the issue of the process.
