Section 183 in Criminal Court Rules of the High Court of Judicature at Patna
183.
Throughout the District of Purnea and the Madhepura and Supaul Subdivisions of the District of Saharsa and for the periods of the year during which travelling except by boats is, in the opinion of District Officer, impracticable, the fees chargeable for the service of processes shall be increased 25 percent in order to provide for payment of the boat-hire or ferry-toll rendered necessary by the State of the country. The additional fees may, however, be reduced to 12 ½ percent over the fees ordinarily leviable at the discretion of the District Officer in any part of a district, where, or at any season of the year, when the levy of the larger amount is found to be unnecessary.In Khagaria Sub-division in the District of Monghyr an additional lee of 50 paise shall be realised in Court-Fee stamps in addition to the ordinary fees chargeable for the service of processes in order to provide for payment of boat-hire or ferry-toll rendered necessary by the State of the country.Note - The process-server's boat-hire passed under this rule should alone be included under the head of "process-serving charges" under "Special Contingencies" (vide Resolution of the Financial Department of the Government of Bengal, dated the 4th August, 1890).
