Section 20 in The Court-Fees Act, 1977 (1920 A.D.)
20. Rules as to costs of processes.
- The High Court shall, as soon as may be, make rules as to the following matters:-(i)the fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil Courts established within the local limits of such jurisdiction;(ii)the fees chargeable for serving and executing processes issued by the Criminal Court established within such limits in the case of offences other than offences for which Police officers may arrest without a warrant; and(iii)the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.The High Court may from time to time alter and add to the rules so made.Confirmation and publication of rules. - All such rules, alterations and additions shall, after being confirmed by [the Government] [Substituted for 'His Highness' by Act X of 1996.] be published in the Government Gazette, and shall there-upon have the force of law.Until such rules shall be so made and published, the fees now leviable for serving and executing processes shall continue to be levied, and shall be deemed to be fees leviable under this Act.
