Processes should ordinarily be written in the language of the Court, but when they are sent for service to another Court where the language is different, they should be accompanied by a translation into English, certified by the transmitting Court to be Court.Note 1. - Processes issued to Europeans and Anglo-Indians should be in English.Note 2. - Further the postage charges on all processes is required to be transmitted by post together with the registration fee, if registration is required, shall be paid in service postage stamps without an additional charge being levied from the party at whose instance the process is issued. The process-fee is intended to cover all the cost of serving the process.
