All Nazirs and Naib-Nazirs, as the case may be, will be held responsible to the presiding Judge of each Court at every station for the due and regular service of all processes entrusted to them for service and in each case for the correctness of the statements made in the return.Note. - Service or execution of processes by Nazir or Naib-Nazir can only be allowed under special circumstances when the Court is satisfied by affidavit or otherwise that there has been previous resistance and that execution will not be effected by ordinary process-servers without danger to the public peace. Deposit of pay of the officer is not required in such cases.
