Section 50 in The Orissa Hindu Religious Endowments Rules, 1959
50. Fees to be levied for the issue and service of processes and notices .
(1)Every applicant or appellant and every party who desires or is asked to take out notice to any respondent or other party, shall pay in cash, charges at the rate of one rupee for each respondent or other party to whom notice has to be issued for postal expenses. Where notice has, owing to non-service or for any other reason to be issued again the charges for re-service shall also be paid it the same rate as for the service of the original notices. The applicant or appellant or every party shall also have to file the required number of written processes.(2)Every party to a proceeding, who desires to summon a person to attend and give evidence or produce a document or for both purposes shall alongwith his application for issue of such summons, pay in cash the charges for issue of each summons at the rate of seventy-five paise only for each person for preparation of process and postal expenses for the issue of summons. He shall also deposit the expenses to cover the T.A. and daily charges of the witness as will be fixed by the Enquiring Officer issuing the process. It will also be open to the party to take summons for the witnesses to be served by him at his risk .Rules under Section 76 (j)
