Section 12(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
(2)Mileage for the travelling expenses of the process-server at six paise per kilometer may be calculated from the headquarters of the Court or competent authority to the place where the process-server is to go for serving summons and may be recovered from the parties by way of Court-fee stamps in addition to the process fees.
