Section 71 in The Rajasthan Court Fees and Suits Valuation Act, 1961
71. Power of High Court to make rules.
(1)The High Court may make rules to provide for or regulate all or any of the following matters namely: -(a)the fees payable for serving and executing processes issued by the High Court in its appellate jurisdiction and by the Civil and Criminal Courts subordinate thereto;(b)the remuneration of persons employed by the Court mentioned in clause (a) in the service or execution of processes;(c)the fixing by District and Sessions Judges and District Magistrates of the number of process servers necessary to be employed for the service and execution of processes issued from their respective courts and the Courts subordinate thereto:(d)the display in each Court of a table in English and in Hindi showing the fees payable for the service and execution of processes.(2)All rules made under sub-section (1) shall be subject to confirmation by the State Government with or without modification and on such confirmation they shall be published in the official Gazette and shall thereupon have effect as if enacted in this Act.
