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State of Bihar - Section

Section 70 in Civil Court Rules of the High Court of Judicature at Patna

70.

The Judge of every district shall ascertain after every five years the average number of original processes issued from his own Court and from each of the Courts subordinate thereto during the immediately preceding 5 years and fix the number of process-servers to be employed, each peon being for this purpose considered capable of executing during the year the number of original processes given in the following table [G.L. 4/29, G.L. 11/29.] -
  District or Munsifs     Summonses and notices issued by all Courts andother processes issued by Munsifs except in cases valued at overRs. 2,000. Process other than those mentioned in column 2.
  1     2 3
Patna   ... ... 500 225
Gaya   ... ... 550 250
Shahabad   ... ... 550 250
Saran Chapra Sadar ... ... 650 300
Siwan and Gopalganj ... ... 700 300
Champaran   ... ... 600 275
Muzaffarpur   ... ... 600 275
Darbhanga   ... ... 550 250
Munger Munger Sadar ... ... 650 300
Begusarai ... ... 700 300
Jamui ... ... 600 275
Bhagalpur   ... ... 500 225
Santal Parganas   ... ... 400 225
Purnea   ... ... 500 225
Chota Nagpur   ... ... 400 225
Hazaribagh   ... ... 400 225
Manbhum Singhbhum Manbhum ... ... 500 225
Singhbhum ... ... 500 225
Note 1. - For the purpose of this Rule all copies of a process served in one village in one case by a process-server at one and the same visit shall be reckoned as one original process; while copies served in the same village on separate visits or in different villages shall be reckoned as so many original processes as the number of different villages or separate visits to the same village.Note 2. - Where a summons or notice is served by a peon at Sadr within the jurisdiction of an outlying Munsifi under the special order of the Court it will be treated as belonging to the class mentioned in column 3.Note 3. - Processes served by special peons as in the case of warrants of arrest, etc., should be reckoned as service of 3 original processes. See Rule 81 post.Note 4. - Each day on which a peon is occupied in keeping custody of attached movable property, standing crops or of a person under arrest, in attending on Commissioners deputed to deliver possession or in taking records, letters, etc., from one station to another, should be reckoned as service of 3 original processes of the class specified in column 2.