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State of Uttar Pradesh - Section

Section 405 in The General Rules (Civil), 1957

405. [Nazir's Registers and Despatch Register. [Substituted by Notification No. 126/VIII-b-48 and 1, dated 14-5-1959, published in U. P. Gazette, Part II, dated 3-10-1959.]

- Every Central Nazir or Nazir shall maintain-
(a)A Process Register (Form No. 105).
(b)A Register of [process-servers].
(c)A Despatch Register (Form No. 84).
(d)A separate Despatch Register for paper to be sent by post in
State Form No. 52, the weight of the parcel and the value of postage labels affixed on the cover to be noted in column 6 thereof.]Note. - Register in Form 84 may be used by court officials and by the Central Nazir or Nazir for transmission of papers, other than returns or service of processes to and from their respective offices.The [Process-servers] [Columns 2-A and 7-A were added by Notification No. 286/VIII-b-1, dated 29-8-1960. Published in U. P. Gazette, Part II, dated 1st October, 1960, page 209.] Register shall be in the following form with separate pages allotted for entries about the work of every process-server :
Date of entry Serial number Total number of processes of all kinds given tothe[process-server for service] [Columns 2-A and 7-A were added by Notification No. 286/VIII-b-1, dated 29-8-1960. Published in U. P. Gazette, Part II, dated 1st October, 1960, page 209.] Warrants executed Warrant not executed Summons and notices personally served Summonses and notices served but not personally Summonses and notices returned unserved [Percentage of personal service of processes] [Substituted for the word 'peon' by Notification No. 88/VIII-b-1, dated 31-5-1961, published in U.P. Gazette, Part II, dated 9-6-1952.] Remarks
1 2 [2-A] [Columns 2-A and 7-A were added by Notification No. 286/VIII-b-1, dated 29-8-1960. Published in U. P. Gazette, Part II, dated 1st October, 1960, page 209.] 3 4 5 6 7 [7-A] [Columns 2-A and 7-A were added by Notification No. 286/VIII-b-1, dated 29-8-1960. Published in U. P. Gazette, Part II, dated 1st October, 1960, page 209.] 8
                   
It shall be written up by the Nazir or Officer deputed by him upon the return of a [process-server] [Substituted for the word 'peon' by Notification No. 88/VIII-b-1, dated 31-5-1961, published in U.P. Gazette, Part II, dated 9-6-1952.] after serving a warrant, summons or notice.[For the purposes of working out the figures to be given in column 7-A the following formula of calculation shall be adopted :
The figure in column 5 + the figure in column 3The figure in column 2-A]| x 100
[Added by Notification No. 286/VIII-b-1, dated 29-8-1960. Published in U.P. Gazette, Part II, dated 1st October, 1960, page 209.]At the end of the month the several columns shall be totalled up. In the remarks column the District Judge and the officer-in-charge of the Nazarat shall give such remarks and orders as they consider necessary.