109. Deposits of expenses of summons to be sent to foreign countries.
(1)Where a process is issued to any court outside India, the court issuing the process shall require the party at whom instance the process is issued to pay in cash (and not in court fee stamps), such fee for service as is required by the court to which the process is to be sent, and shall transmit the same to court, together with, in the case of summons to a witness, reasonable travelling and other expenses.(2)A process issued by any such court shall only be served upon receipt of the process fee chargeable, under Rule 287 and of the expenses payable to the witness under Order XVI, Rule 2, the process fee thus received shall be expended in the purchase of court fees stamps to be affixed to the process.(B)Process to Soldiers and Public Officers
