Section 13(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
(1)For each summons or notice-(a)when sent by registered post, for each defendant respondent or witness- Rs. 1.50(b)when served by an officer-(i)on a defendant, respondent, or witness-Rs. 1.50.(ii)on every additional defendant, respondent or witness residing in the same village, if the process be applied for at the same time-Rs. 0.75.
