Section 840 in Rules of the High Court of Judicature for Rajasthan, 1952
840. Process-fees original jurisdiction.
(1)The scale of fees chargeable for serving or executing any process issued by the Court in exercise of its Matrimonial, Testamentary and Intestate, or Original Civil Jurisdiction, ordinary or extraordinary, shall be double the scale of such fees chargeable in the Court of the District Judge under the rules in force for the service or execution of such processes.(2)The postal charges in all processes required to be transmitted by post together with registration fee, if the postal packet is required to be registered, should be paid by the Court by means of Service Postage Stamps without any additional charge being levied for the same from the parties at whose instance the process is issued.
