Section 121(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)The case fee shall only cover the cost of(a)court fee;(b)process fee for issue of notices and summons to the parties and witnesses but does not include-the-travelling-and other expenses required to be paid to witness; and(c)proclamations, but not including the cost of publishing them in newspapers.
