Section 184 in Criminal Court Rules of the High Court of Judicature at Patna
184.
When for service of any process a peon has to cross a ferry, then the amount, if any, legally exigible as toll, shall be paid by the Court executing such process from the special permanent advance sanctioned by the State Government for the purpose of these rules.Note - This rule will not apply to the district of Purnea and the Madhepura and Supaul Sub-divisions of the district of Saharsa for the period of the year during which additional fees for the payment of the boat-hire or ferry-toll are leviable, under the preceding rule (rule 183).
