- When a notice has to be proclaimed by beat of drum (as under Rule 8 (3) of Chapter V, Probate of the III Volume of the Manual of Civil Court Rules, 1984 or Order XXI, Rule 54), the actual expenses of proclaiming the notice by beat of drum shall be levied in cash. The amount of such expenses will be at the discretion of the court and shall be tendered in cash with every application for the issue of such notice.
