(4)Petty cash accounts, including-(i)Travelling and other expenses of witnesses;(ii)Subsistence money for judgment-debtors;(iii)Sums paid under the rules framed by the State Government under Section 27 of Act XVIII of 1876 and Order XXI, Rule 43;(iv)Incidental charges of Commissioners, Amins and Arbitrators, etc.;(v)Commission fees received from or for other courts;(vi)Postage and registration fees (other than Fixed postal fees);(vii)Costs of publication of proclamations and others;(viii)Carriage hire for the Bailiff Small Causes Court, City Lucknow for service of process and execution of warrants of arrest;(ix)Copying charges received by money order under these rules; and(x)Money deposited by a party or parties applying for local inspection by the Presiding Officer towards his travelling and other expenses.
