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State of Rajasthan - Section

Section 124 in The General Rules (Civil), 1986

124. Beats of area outside five mile radius.

(1)The Nazir incharge shall divide the area outside the five mile radius into beats, shall make the best beats, and shall make the best arrangement possible for the prompt service of processes in each beat.
(2)The Nazir incharge shall prepare a statement showing-
(i)the number of the beats.
(ii)the names of the tehsil and villages included in the beats.
(iii)the day or days of the week on which processes are issued in the beats, and
(iv)the number of process-servers posted to each beat.
The allotment of process-servers to the various beats shall be done by the Munsif or Judge incharge every year but for special reasons a process-server may be transferred from one beat to another earlier also.A copy of such statement after it has been approved by the District Judge shall be supplied to each court and kept in the court room with a view to dates being fixed in accordance therewith.
(3)Processes almirah and distribution of processes.-In the office of the Nazir incharge, an almirah shall be divided into as many (or more) pigeon-holes as there are beats, with spare holes for urgent processes etc., and each process as soon as it is received shall be placed in its appropriate pigeon-hole. The processes shall be issued on the day fixed and on other days also if so ordered by the officer incharge of the Nazarat for any particular reason.