The postage charges on all process required to be transmitted by post, together with the registration fee, if the postal packet is required to be registered, should be paid by the Court by means of service postage stamps without any additional charge being levied for the same from the parties at whose instance the process is issued.[Explanation.] [Added by Notification No. 2492-3-1-5-57-CH-20, dated 23-5-1995.] - Summons which are regarding to be issued under Order 5 Rule 19-A of the Code of Civil Procedure 1908 the charges for the registered post acknowledgement shall be borne by the party concerned.
