Section 135 in Kerala Land Reforms (Tenancy) Rules, 1970
135. Fees for service of processes.
- For service of every summons or notice, fees shall be levied at the following rates, namely:-(a)when sent by registered post.#Actual cost(b)when served by an officer deputed for the purpose.#Seventy-five paise or an amount equal to the travelling allowance to which the officer deputed would be entitled under the provisions of the Kerala Service Rules, whichever is higher:Provided that no such fee shall be levied for service of summons (other than summons to witnesses) or notice in connection with any proceedings before the Land Tribunal under Sections 72 to 72P or Sections 80A to 80G.
