Section 847 in Rules of the High Court of Judicature for Rajasthan, 1952
847. Refund of process fee when process not issued.
- Where in consequence of a compromise or for some other reason, it becomes unnecessary to issue any process for which a process-fee has been paid and such process has not been issued, one half of the process fee shall be refunded to the party concerned provided that an application for such refund is made before the court-fee stamp by which such process-fee was paid are destroyed.Save as provided above no fee paid in respect of a process shall be refunded after the order directing the issue of such process has been made.
