- In addition to the above fee, the actual charge which must be incurred, if it is necessary to travel by railway or boat, or to cross ferries, shall be levied from, and paid by the person at whose instance, the process is issued, before issue of the process. If a peon carries more than one process involving charges for railway fare, boat-hire, etc., the sum leviable shall be charged, in equal shares, upon all the processes so carried.
