- Notwithstanding Rule 297, no fee shall be chargeable for serving for executing,-(1)any process which may be issued by any court, of its own motion unless the order of the Court is for payment of the necessary/process by a party;(2)any process issued a second time in consequence of an adjournment made otherwise than at the instance of a party or an intervener;(3)any copy of a warrant, order or certificate posted under Order XXI, Rule 36, 54 or 96 of the Code when the fee chargeable under Article 3 or Article 7, Part I or under Article 3 or Article 6, Part II, has been paid;(4)any copy of a summons, notice, order, proclamation of other process posted in a court house or in the office of a Collector;(5)any order intimating withdrawal of attachment of postponement of sale;(6)any order intimating to a sales officer that permission has been given to a decree-holder to bid for or purchase property under Order XXI, Rule 72, C.P.C.;(7)any copy of a notice of an application under Act No. VIII of 1880, Guardians and Wards Act sent to a Collector;(8)any order directing an officer-in-charge of a jail to detain or to release a person committed to his custody.
