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State of Tripura - Section

Section 6 in General Rules (Criminal) of 1954

6. The fees hereinafter mentioned shall be chargeable for serving and executing processes issued by Criminal Courts in the case of offences other than offences for which police officers may arrest without warrant:

    Rs. a. p.
1. Warrant of arrest-      
  (a) in respect of one person or of the first person named in thewarrant 0 11 0
  (b) in respect of each other person named in the warrant 0 5 6
2. Summons-      
  (a) in respect of one person or of the first person named in thesummons 0 11 0
  (b) in respect of each other person named in the summons0 5 6  
3. Proclamation for absconding person under Section 87 of theCode of Criminal Procedure, 1898. 0 11 0
  for other persons in the same village 0 5 6
4. Warrant of attachment-      
  (a) in respect of the warrant... 0 11 0
  (b) where it is necessary to place officers in charge of propertyattached, in respect of each officer so employed, per diem, notless than...      
  not more than... " " "
  To cases where an application is made by a complainant for therecovery of fees ordered to be repaid under Section 31 of theCourt-fees Act, 1870, or of compensation granted under Section545 of the Code of Criminal Procedure, 1898, or where a personapplied for the recovery of compensation awarded to him underSection 250 of the Code of Criminal Procedure, 1898-      
  In respect of the warrant for the levy of the fees, fine orcompensation... 0 11 0
Provided that no fee shall be chargeable on any summons to attend as a juror or assessor for the trial of an accused person:Provided also that no fee shall be chargeable for any process issued upon the complaint or application of any public officer as defined in Section 2 of the Code of Civil Procedure when acting as such public officer, or of any railway servant as defined in Section 3 of Act No. 9 of 1890 when acting as such railway servant:Provided also that the presiding officer of the Court may remit in whole or in part a fee chargeable under this rule, whenever he is satisfied that the person applying for the issue of the process has not the means of paying it.Summons to employees under public bodies and companies shall be served through their departmental heads.