Section 80(1) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(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 CrAm 1 Criminal Courts subordinate thereto;(b)the remuneration of persons employed by the Courts 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 the English and in the local language or languages showing the fees payable for the service and execution of processes.
