Section 182 in Criminal Court Rules of the High Court of Judicature at Patna
182.
In the districts named in the margin, in every case where a process has to be executed at a distance of more than [40 kilometres] [Substituted by C.S. No.18, dated 18.12.1973.] from the Court from which it is issued, an addition of one-fourth is to be made to the fee chargeable, and if more than [80 kilometres] [Substituted by C.S. No.18, dated 18.12.1973.] an addition of one-half. (Hazaribagh, Paiamau, Singhbhum. [Giridih] [Inserted by C.S. No. 65.])
