Section 413 in Civil Court Rules of the High Court of Judicature at Patna
413.
The Governor-General in Council has been pleased to direct that the postage charges on all processes, notices and such other documents are issued from any Judicial or Revenue Court, and are required to be transmitted by post, shall be paid means of service postage stamps, without any additional charge being levied from the parties at whose instance the processes are issued.Note. - It is to be understood that processes, thus issued, should not be registered. If registered, the postage must be prepaid by stamp by the party concerned.
