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State of Haryana - Section

Section 5 in The Punjab Court-fee Stamp Rules 1934

5.

With regard to the service of processes issued by Revenue Courts and Revenue Officers, the Financial Commissioners, Punjab, have in exercise of the powers conferred by clause (c) of sub-section (1) of section 155 of the Punjab Land Revenue Act, 1887, made the following rules :-Rules
(1)Notwithstanding the separation of the Revenue from the Civil Courts, Revenue Courts and Revenue Officers shall send the processes issued by them, for which process fee is charged, to the civil process serving agency for service and execution.
(2)The control over income derived from process fees in all Revenue Courts and Revenue Offices and the expenditure on establishment, etc., from this source, shall be retained by the High Court. The Commissioners and the subordinate Revenue Courts and Officers shall maintain the registers and accounts prescribed by the Rules and Orders of the High Court and submit the annual returns in the prescribed form.
(3)The Revenue Courts and Officers of the Punjab are, for the purpose of levying process fees, divided into three grades as shown in the annexed table :-
Grade Revenue Courts
First Financial Commissioners
Second Commissioners
Third Collectors and Assistant Collectors
The process fee shall be levied in accordance with the rules framed by the High Court under section 20(i), (ii) of the Court Fees Act, 1870, as contained in Chapter 5-B of the High Court Rules and Orders, Volume IV.(Financial Commissioners' Office, Punjab, notification No. 54-R, dated the 15th January, 1946)