177. Fixed postal charges for transmission of decree to another court.
- Postage shall be levied in the form of [ten rupees] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996 (Correction Slip No. 117). (w.e.f. 28-9-1996).] cash from the decree-holder for the transmission and return by post of a decree, sent under Section 39 of the Code to another court for execution upon an application by the decree-holder. The money shall be credited into the treasury by pass book.
