180. Fee for service of summons and other connected processes [Section 233(2)(xix)].
(1)When any notice, summons, proclamation and other process is required to be issued to the defendant or the opposite party in connection with any suit, application or other proceedings (including appeal, revision or review), then the plaintiff, appellant or applicant shall, subject to the provisions of this rule and rule 181, be required to deposit process fee in accordance with rates of fees chargeable for serving and executing processes issued by the revenue courts as enumerated in the Revenue Court Manual amended from time to time.(2)Such process fee shall be payable in court-fee stamps.(3)If any such process is to be served by publication in the newspapers, the plaintiff, appellant or the applicant shall be required to deposit the actual cost of publication in cash.(4)If any such process is sought to be served by a special messenger the plaintiff, appellant or applicant shall deposit such special fee as the Court may in each case determine.(5)The fee prescribed in this rule shall be in addition to the cost of process or collection charges referred to in section 180.
