- The office shall tax process fees (and also printing charges),(a)within 7 days from the date of the order directing notice or rules to issue, in ordinary cases,(b)immediately on the removal of office objections, in matters admitted subject to office objections, and(c)immediately on the passing of the order by the Court in matters where exparte interim orders are passed, or in matters where the court has ordered 'Notice' or 'Rule' to be heard on a day or within a specified time fixed by the Court.
