- Letters of request, commissions and other judicial documents meant for foreign or Commonwealth countries shall be sent through the [Ministry of External Affairs and Commonwealth Relations, Government of India, New Delhi.] [Vide Letter No. P. 120-13/48-O-X (III), dated 6-8-1948 from the Deputy Secretary to Government of India in the Ministry of External Affairs and Commonwealth Relations to the Chief Secretary to Government of U.P.]When issuing such Commissions the Court shall have such funds deposited by the party at whose instance the commission is issued, as may, in the discretion of the Court, be considered sufficient to defray the expenses likely to be incurred by the executing Court. An undertaking should also be taken from the party concerned to pay such further sum as may be wanted by the executing Court.
