114. Deposit of expenses in summons to be sent to foreign countries.
(1)Where a process is issued to any court outside India, the court issuing the process shall require the party at whose instance the process is issued to pay in cash (and not in court-fee stamps), such fee for service as required by the court to which the process is to be sent, and shall transmit the same to such court, together with, in the case of summons to a witness, reasonable travelling and other expenses.(2)Similarly a process issued by any such court shall only be served upon receipt of the process-fee chargeable under Rule 365, Chapter XIII and of the expenses prescribed [by Rule of 105-A] [Substituted by Notification No. 149/VIII-b-1, dated 18-2-1981 (w.e.f. 3-10-1981).]. The process fee thus received shall be expended in the purchase of court-fee stamps to be affixed to the process.B - Process to soldiers, etc., and other public officers
