Section 143 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
143. Postage.
- Postage, where chargeable on a notice, summons or letter issued under this Code and forwarded by post, and the fee for registering the same shall be paid within a time to be fixed before the communication is made:Provided that [the Government] [Substituted for "His Highness" by Act X of 1996.] may remit such postage or fee, or both or may prescribe a scale of Court-fees to be levied in lieu thereof.
