(2)In cases where a District Court receives a process for service in an outlying tahsil from a Court of another State in India, the process should be registered in red ink in the register of the District Court as well as that of the outlying Court which serves it.Note. - The Nazir or the Naib-Nazir, as the case may be, shall place the register once a month before the officer-in-charge of the Nazarat of the Judge of the outlying Court, who shall check the entries made in red ink and issue necessary order for avoiding delay. The officer or the Judge shall then put his initials below the last entry as indicating that he has done so.
