Section 306 in The Rajasthan Revenue Courts Manual, 1956
306.
- Notwithstanding anything contained in rule 305 no fee shall be chargeable for serving or executing :-(1)any process which may be issued by any court, of its own motion unless the order of the court is for payment of the necessary process by a party:(2)any process issued a second time in consequence of an adjournment made otherwise than at the instance of a party or an intervener:(3)any copy of a warrant, order or certificate posted under Order XXI. rule 36. 54 or 96 when the fee chargeable under article 4 or under article 8. Part I or under article 4. or article 7. Part II and III. has been paid:(4)any copy of a summons, notice, order, proclamation or other-process posted in a court house or in the office of a Collector.(5)any notice issued by a District Court under Schedule 111, paragraph 3 of the Code;(6)any order intimating withdrawal of attachment or postponement of sale:(7)any order intimating to a sales officer that permission has been given to a decree-bolder to bid for or purchase property under Order XXI rule 72:(8)any copy of a notice of an application under Act NO. VIII of 1890 sent to a Collector:(9)any order directing an officer-in-charge of a jail to detain or to release a person committed to his custody.
