Section 75 in Telangana Court-fees and Suits Valuation Act, 1956
75. Power of High Court to make rules.
(1)The High Court may make rules to provide for or regulate all or any of the following matters, namely:-(a)the fees chargeable for serving and executing processes issued by the High Court in its appellate jurisdiction and by the Civil and Criminal Courts subordinate thereto;(b)the remuneration of persons employed by the courts mentioned in clause (a) in the service or execution of processes;(c)the fixing by District and Sessions Judges and District Magistrates of the number of process servers necessary to be employed for the service and execution of processes issued from their respective Courts and the Courts subordinate thereto;(d)the display in each Court of a table in English and in the local language or languages showing the fees payable for the service and execution of processes.(2)All rules made under sub-section (1) shall be subject to confirmation by the State Government with or without modification and on such confirmation they shall be published in the [Telangana] [Substituted for the words 'Andhra Pradesh' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and shall thereupon have effect as if enacted in this Act.
