Section 70 in The Chota Nagpur Tenancy Rules, 1959
70. Fees for service of notice. -
For the service of every notice under the Chota Nagpur Tenancy Act, 1908, not being a notice issued by any Revenue or Civil Court (fees for serving which are regulated by the Court-fees Act, 1870), and not being provided for by any other rule made under the Chota Nagpur Tenancy Act, 1908, a process-fee of fifteen annas shall be levied if the notice be directed to one or more persons residing in the same village.Where such notices are directed to several persons resident in different villages, a fee of fifteen annas shall be levied for service in each village.
