Section 163 in High Court of Chhattisgarh Rules, 2005
163.
Notwithstanding foregoing no fee shall be charged for serving. -a. any process which may be issued by the Court of its own motion solely for the purpose of taking cognizance of and punishing any act done for words spoken in contempt or its authority ;b. any process issued a second lime in consequence of a mistake for which the Court or any of its officers is responsible or in consequence of an adjournment made otherwise than at the instance of a party;c. any copy of a summons, notice or order affixed in a Court house or in the office of a Collector.
