(3)The Court shall ordinarily require the party asking for the issue of a commission to deposit a fee (to be fixed by the Court) before the issue of the commission. The fee shall be fixed with due regard to the circumstances of the case and the status of the Commissioner :[Provided that for the services of an Amin to whom a commission for local investigation not necessitating the tailing of evidence or for preparation of a map is issued, the Court shall require the party applying to pay a fee of [Rs. 10.00] [Inserted by Notification No. 354-VII-b-135, dated 3-12-1965, see U. P. Gazette, dated 18-12-1965.] for each process in addition to the fee of [Rs. 10.00] [Substituted by Notification No. 21/VIII-b-31, dated 8-1-1978, published in U. P. Gazette, Part-2, dated 1-3-1975.] to cover travelling allowance of the Amin and his peon].In the case of protracted investigation, which extends beyond the time originally calculated, the Court may suspend the commission until a further sum sufficient to cover the additional expense is paid into Court.
