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State of Bihar - Section

Section 177 in Criminal Court Rules of the High Court of Judicature at Patna

177.

The fees hereinafter mentioned shall be chargeable for serving and executing the processes to which the fees are respectively attached, viz. -
        Rs. P.
(1) Warrant of arrest-        
  For the warrant in respect of each person named therein ... ... 1 50
(2) Summons-        
  For the summons in respect of one person, or of the first twopersons residing in the same place ... ... 0 75
  In respect of every additional person named therein ... ... 0 40
(3) Proclamation for absconding party under[Section 62] [Substituted by C.S. No.64.]of theCriminal Procedure Code-        
  For the proclamation ... ... 3 00
(4) Proclamation for witness not attending[Section 62] [Substituted by C.S. No.64.]        
  For the proclamation ... ... 0 75
(5) Warrant of attachment        
  For the warrant ... ... 1 50
  Where it is necessary to place officers in charge of propertyattached, for each officer so employed, per diem ... ... 0 40
(6) Written order-        
  For the order ... ... 1 50
(7) Injunction        
  For the injunction ... ... 1 50
Note- The provisions of the Substituted by C.S.[Section 359] [Substituted by C.S. No.64.]Cr. P.C., and of Rules 178 and 179 below, applyalso to injunctions. Criminal officers are, however, remindedthat injunction in proceedings not connected with offences arenot chargeable with any fee. An injuntion under Section 143,Criminal Procedure Code, would, for example, be chargeable withthe above fees whereas an injunction under Section 144 or 145 ofthe Code would not carry any fee (Rule no. 10 of 26th September,1882.
(8) Notice        
  For the notice in respect of one to four persons residing inthe same village ... ... 1 50
  In respect of every additional person named therein ... ... 0 50
[178. No fee shall be chargeable on any process of Criminal Court in any case where the prosecution is on the part of the Government.] [Substituted by C.S. No. 65.]