Section 71(1) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(1)The High Court may make rules to provide for or regulate all or any of the following matters namely: -(a)the fees payable for serving and executing processes issued by the High Court in its appellate jurisdiction and by the Civil and Criminal Courts subordinate thereto;(b)the remuneration of persons employed by the Court mentioned in clause (a) in the service or execution of processes;(c)the fixing by District and Sessions Judges and District Magistrates of the number of process servers necessary to be employed for the service and execution of processes issued from their respective courts and the Courts subordinate thereto:(d)the display in each Court of a table in English and in Hindi showing the fees payable for the service and execution of processes.
