- Notwithstanding Rule 365 no fee shall be chargeable for serving or executing-(1)any process which may be issued by any court, of its own motion unless the order of the court is for payment of the necessary process by a party;(2)any process issued a second time in consequence of an adjournment made otherwise than at the instance of a party or an intervenor ;(3)any copy of a warrant, order or certificate posted under Order XX!, Rules 36, 54 or 96 when the fee chargeable under Article 4 or Article 8, Part I, or under Article 4 or Article 7, Parts II and III has been paid ;(4)any copy of a summons, notice, order, proclamation or other process posted in a court house or in the office of a Collector;(5)[* * *] [Clause (5) omitted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 13-2-1982).](6)any order intimating withdrawal of attachment or postponement of sale;(7)any order intimating to a sale officer that permission has been given to a decree-holder to bid for or purchase property under Order XXI, Rule 72;(8)any copy of a notice of an application under Act No. VIII of 1890 sent to a Collector;(9)any order directing an officer-in-charge of a jail to detain or to release a person committed to his custody;(10)any process or order issued to any person during the course of any departmental inquiry.Note - This fee will be payable in addition to the ordinary fee specified In Articles 1, 2 or 8 of this Part.
