- Fees chargeable for the service of Amins mentioned in Chapter XXI, Rule 529, shall be collected in Court-fee stamps and shall be paid in the manner following :-(1)in the case of duties mentioned in clauses (1), (2) and (3), in the manner prescribed in Chapter IV, Rule 105;(2)in the case of duties mentioned in clause (4), by affixing the stamps to the order by which the Amin is entrusted with the duty.
