300. No fees to be charged for fresh service on execution of processes in certain cases.
(1)No fee shall be charged for fresh service or execution of processes in cases in which any processes are not served on account of a mistake of the officer or fault of the process-server.(2)A summons or notice served under Rule 13, 14, 15 or 17 of Order V of the Code shall be deemed to have been served for the purpose of this rule, even though the service is held to be insufficient under Order V, Rule 18.
