Section 163 in The Rajasthan Revenue Courts Manual, 1956
163. Deposit of expenses in summons to be sent to foreign countries.
- Where a process is issued to any court outside India the court issuing the process shall require the party at whose instance the process is issued to pay in cash (and not in court- fee-stamps). such fee for service as is required by the court to which the process is to be sent and shall transmit the same to such Court, together with, in the case of summons to a witness, reasonable travelling and other expenses.
