Section 37(i) in The Orissa Survey and Settlement Rules, 1962
(i)in every case in which personal or substituted service of any process on parties or witness is required, a fee of [Rs.3.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] shall be charged, for service of the same document of not more than [three] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] persons and an additional fee of [Re. 1.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] shall be charged for every such in excess of four; and
