Section 842 in Rules of the High Court of Judicature for Rajasthan, 1952
842. When fee not chargeable.
- Notwithstanding anything contained in rules 840 and 841, no fee shall be charged for:-(a)Serving or executing any process issued by the Court of its own motion unless the Court orders that the process fee be paid by any party; or(b)Serving or executing any process issued in consequence of the adjournment of a case otherwise than at the instance of a party: or(c)affixing a copy of a notice summons proclamation or order in a Court house or a public office; or(d)Serving or executing an order upon an officer-in-charge of a jail directing him to detain or release a person committed to his custody; or(e)Serving or executing any process or order in connection with a departmental enquiry.
