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State of Uttar Pradesh - Section

Section 107 in The General Rules (Civil), 1957

107. Ferry tolls etc.

- When, in order to serve or execute any process, the peon, or other officer who is to serve or execute it, has to cross a bridge or ferry, the amount, if any, legally chargeable as tool shall be levied in cash from the person at whose instance the process is issued before delivery of the process to such peon or other officer.