Section 404 in Civil Court Rules of the High Court of Judicature at Patna
404.
When in order to the service of any process, a peon has to cross a ferry, the amount, if any, legally exigible as toll shall be paid by the Court executing such process from its special permanent advance sanctioned by the State Government for the purpose.Note. - This rule will not apply to the district of Purnea and the Madhepura Munsifs in the district of Bhagalpur for the period of the year during which additional fees under the next succeeding rule are leviable.
