Where any such proceeding is taken on the application of a trustee or a person having interest and it is deemed necessary by the appropriate authority that notice of the application shall be given to any other person, the applicant shall pay charges in cash for the issue of notice at such rate [as may be fixed, from time to time] [Substituted by G O. Ms. No. 275, C. T. & R. E. dated the 17th April 1989.], by the Government for preparation of process and postal expenses for issue of registered notice to each respondent. If owing to non- service or any other reason, a notice has to be issued again, the applicant shall pay the charge for such re-issue at the said rate.
