The High Court shall, as soon as may be, make rules as to the following matters:(i)The fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil and Revenue Courts established within the local limits of such jurisdiction;(ii)the fees chargeable for serving and executing processes issued by the Criminal Courts established within such limits in the case of offences other than offences for which police officers may arrest without a warrant; and(iii)the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.The High Court may, from time to time, alter and add to the rules so made.Confirmation and publication of rules .All such rules, alterations and additions shall, after being confirmed by the State Government [* * * *] [The words " and sanctioned by the Governor General of India in Council" repealed by Act 38 of 1920, Section 2 and Sch.I.], be published in the Official Gazette, and shall thereupon have the force of law.Until such rules shall be so made and published, the fees now leviable for serving and executing processes shall continue to be levied, and shall be deemed to be fees leviable under this Act.
