109. Endorsement on processes sent for service to other court.
(1)When a court sends a process for service or execution to any court beyond its jurisdiction, it shall endorse on the process a certificate that the fee chargeable under these rules has been levied.(2)When the warrant or process is required to be executed or served by the Court of Small Causes, Calcutta, conveyance charges at the rate of [Rs. 10.00] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), w.e.f. 28-9-1996.] per warrant and [Re. 1.00] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, (Correction Slip No. 117), w.e.f. 28-9-1996.] per copy of summons or other process shall be realised in advance in court-fee stamps and certificate of realisation of the charges shall be endorsed thereon for the information of the Court of Small Causes, Calcutta.N.B. - The courts subordinate to the Calcutta High Court are bound to serve warrants and processes so endorsed. Vide Rule 687 of the Civil Rules and Orders for the guidance of Civil Court subordinate to the High Court of Fort William, Bengal - Volume I.
