(1)Processes sent for service to other districts under Order V, Rule 21 of the Civil Procedure Code, should be sent direct to that Court subordinate to the District Court having jurisdiction in the place where the person to be served resides. The Court receiving such processes should re-register them as its own register regarding processes and process fees and service them in its own processes. No entries of the process-fees levied on account of these processes should be made in the register, and the columns relating to these entries should be left blank. All processes received from other Court though situated in the same district should similarly be treated.(2)In cases where a District Court receives a process for service in an outlying tahsil from a Court of another State in India, the process should be registered in red ink in the register of the District Court as well as that of the outlying Court which serves it.Note. - The Nazir or the Naib-Nazir, as the case may be, shall place the register once a month before the officer-in-charge of the Nazarat of the Judge of the outlying Court, who shall check the entries made in red ink and issue necessary order for avoiding delay. The officer or the Judge shall then put his initials below the last entry as indicating that he has done so.
