Section 845 in Rules of the High Court of Judicature for Rajasthan, 1952
845. Service of process beyond Court's jurisdiction.
(1)Where the Court sends a process for service or execution to any Court beyond its jurisdiction, it shall endorse thereon a certificate that the fee chargeable under the Rules has been levied, so that it may be served or executed free of further charge by the Court to which it is sent.(2)Where any extraordinary local expenses, such as, boat hire, have to be incurred in service or execution of such process, a sum sufficient to cover such expenses shall be paid in cash by the party concerned and sent by postal money order to the Court of which the process is sent for service or execution.(3)(i)When processes or summons (both in civil and criminal cases) are issued in a language other than the official language of the receiving Court, such processes or summons should be accompanied by an authorised English translation.(ii)The report from the receiving Court to the originating Court regarding the service or non-service of the processes or summons should similarly be accompanied by an authorised English translation of the report.
