Section 18(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
(2)Mileages for the travelling expenses of the process-server at four paise per kilo metre may be calculated from the headquarters of the Court or the Tribunal to the place to which the process-server has to go for serving the summons and may be recovered from the parties by way of Court-fee stamps, in addition to the process fees.
