- Except in so far as is otherwise provided by any rule or specially ordered by a court, no process shall be drawn up or issued for service or execution, as the case may be, until the fee chargeable under these rules has been paid in court-fee stamps.A summons to witness shall not be issued until due payment of the travelling and other expenses prescribed by rules has been certified by the officer of the Court authorized to receive such payment:[Provided that where the Government is the party applying for a summons to a Government servant or where the party or his agent applies that the summons to a witness be given to it for effecting service, no process fee shall be charged and the deposit of travelling and other expenses may also be dispensed with.] [Substituted by Notification No. 407/VII-b-285, dated 29-7-1981, w.e.f. 19-9-1981, published in U.P. Gazette, Part II, dated 19-9-1981.]
