Section 841(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The fees chargeable for serving and executing processes issued by the Court in exercise of its civil appellate jurisdiction shall be as follows:-(a)Notice of appeal or other notice to respondents, where the number of respondents to be served is not more than four-one fee of three rupees.Where the number of such respondents is more than four, the fees above mentioned shall be charged for the first four together with an additional fee of eight annas for every respondent in excess of four; provided that the aggregate amount of fees levied under this clause shall not exceed fifteen rupees.(b)Summonses to witnesses, where the number of witnesses to be served is not more than four - one fee of three rupees.Where the number of such witnesses is more than four, the fee above mentioned shall be charged for the first four together with an additional fee of eight annas for every witness in excess of four.(c)Warrant of arrest in respect of each person to be arrested-five rupees.(d)Notice, proclamation or injunction or other order not otherwise provided for, where the number to be served is not more than four- one fee of three rupees.Where the number is more than four, the fee above mentioned shall be charged for the first four together with an additional fee of eight annas for every process in excess of four; provided that the aggregate amount of fees levied under this clause shall not exceed fifteen rupees.
