Section 840(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
