Section 405 in Civil Court Rules of the High Court of Judicature at Patna
405.
Throughout, or in any part of the district of Purnea and the Madhepura Munsifs in the district of Bhagalpur and for the periods of the year during which travelling except by boat is, in the opinion of the District Judge, impracticable, the fees chargeable for the service of processes shall be increased by 25 per cent, in order to provide for payment of the boat-hire or ferry-toll rendered necessary by the state of the country. The additional fees may, however, be reduced to 12½ per cent, over the fees ordinarily leviable, at the discretion of the District Judge, in any part of the district where, or at any season of the year when, the levy of the larger amount is found to be unnecessary.Note 1. - The process-servers' boat-hire passed under this rule should alone be included under the head of "Process-serving Charges" under "Special contingencies" (vide Resolution of the Finance Department of the Government of Bengal, dated the 4th August, 1890).
