Section 73 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
73.
As the foreign authorities responsible for executing Letters of Request, etc., are entitled to the payment of any out-of-pocket expenses actually incurred in obtaining the evidence for Indian Courts, the Courts should, therefore, satisfy themselves before sending any document for execution that in case of such a demand being made the money will be forthcoming.Section LHearing of suits, adjournments, examination of witnesses, etc(See Chapter IH, Vol. I ibid)
