Section 185 in Criminal Court Rules of the High Court of Judicature at Patna
185.
No fee shall be chargeable for serving and executing any process, such as a notice, rule, summons or warrant of arrest, which may be issued by any Court of its own motion solely for the purpose of taking cognizance of, and punishing any act done, or words spoken in contempt of its authority.B. Reduction and Remission of Court-fees Extracts from orders of the Government of Bihar and Orissa under Section 35 of the Court-fees Act
