(1)The register shall be maintained by the process-writer of each Court. Processes received from other courts for service shall be entered in this register, but the columns for showing the Court-fees levied should be left blank.(2)When a person applies for the issue of summons to a witness he shall tender a sum by way of diet-money (travelling and other expenses) sufficient to meet the requirements of Rule 2, Order XVI. The amount of diet-money shall be stated in the application if it is not so stated or if it is held by the Court to be insufficient, the application shall immediately be returned to the applicant for amendment or for payment of the deficient amount, as the case may be.(3)When a Court starts an inquiry under Section 476 of the Code of Criminal Procedure suo motu, diet-money shall be paid from contingencies the charges being debited to the head "Diet-money and travelling expenses of witnesses" to be opened under "Countersigned Contingencies". In other cases the person at whose instance the inquiry is made shall be required to tender diet money payable to witnesses as in a suit.(4)On receipt of an application or memorandum for issue of a process it should immediately be put up before the Judge for his orders. If issue of the process is ordered the process-writer shall write out the process within a reasonable time, not exceeding three days, make the necessary entries in the register and send the process with the written application or memorandum and diet-money, if any, to the Nazir, who should put his signature in the appropriate column of the register, against each entry. The money should be acknowledged both in words and figures. When the process is issued free of cost column (5) of the register should be left blank. When service on several persons residing in the same village or ward of a municipality or cantonment is applied for at the same time and a fee of 75 Paise is paid for service of a process on each person after the first under the note to Article 1 of the various clauses of the Process-fee Rules the name of the village or ward should be entered in column (6) of the register.
