Section 193 in Criminal Court Rules of the High Court of Judicature at Patna
193.
The charge for administering the oath to the deponent in the case of any affidavit - [three rupees and twenty paise] [Substituted by C.S. No. 68.], [G.L. 8/64.]Except (1) affidavits made by process-servers regarding the manner of service of processes;(2)Affidavit made by any public officer in virtue of his office.
