(2)Similarly a process issued by any such court shall only be served upon receipt of the process-fee chargeable under Rule 365, Chapter XIII and of the expenses prescribed [by Rule of 105-A] [Substituted by Notification No. 149/VIII-b-1, dated 18-2-1981 (w.e.f. 3-10-1981).]. The process fee thus received shall be expended in the purchase of court-fee stamps to be affixed to the process.B - Process to soldiers, etc., and other public officers
