Section 305(b) in The Rajasthan Revenue Courts Manual, 1956
(b)A summons to a party or witness may be served by a special messenger in any case in which a court may suo motu or otherwise record an order that for the convenience of the parties or for some other reason it is expedient that such process should be executed by a special messenger. A special fee as in article 10 of the tabLe of fee appended to this rule shall be charged for such emergent service and the court shall at the time of passing the order declare by whom the fee shall be paid, and whether it shall be included in the cost of the suit or be charged to a particular party. No such additional fee shall be charged in the case of a warrant for the arrest of a person.
