Section 32 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
32. Rules as to costs of processes.
- The High Court shall makes rules as to the following matters(i)the fees chargeable for serving and executing processes issued by such Court in its appellate jurisdiction, and by the other Civil and Revenue Courts established within the local limits of such jurisdiction :(ii)the fees chargeable for serving and executing processes issued by the Criminal Courts, established within such limits in the case of offences other than the offences of which police officers may arrest without a warrant; and(iii)the remuneration of the peons and all other persons employed by leave of a Court in the service or execution of processes.The High Court may from time to time alter and add to the rules so made.Confirmation and publication of rules. - All such rules, alternations and additions shall, after being confirmed by the State Government, be published in the Official Gazette, and shall thereupon have the force of law.Until such rules shall be so made and published, the fees now leviable for serving and executing processes shall continued to be levied and shall be deemed to be fees leviable under this Act.
