104. Endorsement on processes sent for service to other courts.
(1)When a court sends a process for service or execution to any court beyond its jurisdiction, it shall endorse on the process a certificate that the fee chargeable under the rules has been levied.(2)When processes or summonses are issued in a language other than the Official Language of the receiving court, such processes or summons should be accompanied by an authorised English translation.(3)The report from the receiving court to the originating court regarding the service or non-service of the process or summons should similarly be accompanied by an authorised English translation of the report.
