181. Processes for which no fee is chargeable (Section 233).
- Notwithstanding anything in the foregoing rules, no fee shall be chargeable for serving or executing-(a)any process issued by a revenue Court or revenue officer of his own motion.(b)any process issued for the second time in consequence of an adjournment otherwise than at the instance of any party.(c)Any copy of a summons, notice or other process posted in any Court-house or office.(d)Any order directing the officer-in-charge of a Jail to detain or to release a person committed to his custody.(e)Any process issued by any revenue Court or revenue officer for the attendance of any person (other than a party to the suit, appeal or other proceeding) and not called as a witness by any such party.(f)Any proclamation referred to in section 35 or section 48.
