Section 50(1) in The Orissa Hindu Religious Endowments Rules, 1959
(1)Every applicant or appellant and every party who desires or is asked to take out notice to any respondent or other party, shall pay in cash, charges at the rate of one rupee for each respondent or other party to whom notice has to be issued for postal expenses. Where notice has, owing to non-service or for any other reason to be issued again the charges for re-service shall also be paid it the same rate as for the service of the original notices. The applicant or appellant or every party shall also have to file the required number of written processes.
