Notwithstanding Rule 418 foregoing no fee shall be charged for serving or executing,(a)any process which may be issued by any Court of its own motion, solely for the purpose of taking cognizance of and punishing any act done or words spoken in contempt of its authority,(b)any process issued a second time in consequence of a mistake for which the Court of any of its officers is responsible, or in consequence of an adjournment made otherwise than at the instance of a party,(c)any copy of a summons, notice, order, proclamation or other process affixed in a court-house or in any other Government office,(d)any copy of warrant, order or certificate affixed under Order XXI, Rule 36, 54 or 96 when the fees chargeable under Article 1 (d) or (f) of Rule 418 (1) foregoing have been paid;(e)any notice issued by a Court under Order XXI, Rule 2, in relation to an award made in the course of conciliation proceedings held with the sanction of the State Government;(f)any process issued at the instance of the Collector by the Civil Court in proceedings under Section 25 of the Central Provinces Land Alienation Act, II of 1916.
