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State of Himachal Pradesh - Section

Section 17 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

17.

The Revenue Courts, should note the Rules for the service of summons contained in rules 21-23 and rules 25-26, Order V of the Civil Procedure Code, which should be carefully studied.
(i)Service within India. - If the process has to be served within the jurisdiction of another court but within the same district, the agencies located at Tehsils will be employed, the process being transmitted by post from one agency to another. If the process has to be served in another district but within the State it should be transmitted by post to the Collector concerned through the Collector of the district where the court is situated for service and return. But no court should refuse to serve any process received for service within its jurisdiction from a Court in another District of State merely by reason of the process not having been sent through the Collector. In issuing process to Districts in other States, they should be forwarded for execution to the Collector of the District in which service of such process is designed except where they are to be served within one of the Presidency Towns (Order V, rule 22, Code of Civil Procedure when they shall be transmitted for service to the Judge of the Court of Small Causes.
(ii)Service by post. - The attention of the Revenue Officer and Revenue Courts is specially drawn to the provisions of section 21 the H.P. Land Revenue Act and section 71 of the H.P. Tenancy & Land Reforms Act, 1972 (Act No. 8 of 1974) under which a summon may be served by registered, post. This mode of service has proved speedy and useful and may be freely resorted to in addition to or in substitution for any other mode.
The Revenue Courts and Officers in Himachal Pradesh for the purposes of levying process fees are divided into three grades as shown in the table below.-
Volume Revenue Courts
First Financial Commissioner
Second Commissioners.
Third Collectors and Asstt. Collectors.
The rates prescribed under High Court Rules and Orders (Chapter 5B, Vol. IV,) shall apply.