Section 13 in The Punjab Court-fee Stamp Rules 1934
13. Fresh fee payable for every fresh process.
- Where however a fresh process is issued a fresh fee shall be paid, except in the following cases :-(i)when the process previously issued is not received back after execution on the date of hearing;(ii)when the previous process is received back unserved on account of a mistake on the part of the Court Ahlmad; and(iii)when the previous process has been returned by the process- server on account of insufficient time for service.(iv)[ when any process including a proclamation is received back after execution and the Presiding Officer of the Court happens to be on leave or otherwise absent on that day.] [Added by Correction Slip No. 46 dated 10.5.1974.]Explanation. - No fresh process fee shall be payable when process has not been issued on the fee already paid and in deposit.
