Any party desiring the services of a process-server for the service of a process otherwise than in the manner and at the time of such process, would normally be issued, or requiring such service for a time beyond the period which would ordinarily suffice for service and execution shall, unless the Court by order in writing otherwise directs, pay an additional fee of one rupee per diem for the time that the services are so required. In calculating this fee one day should be allowed for service of the process and one day for each twelve miles of the journey going to and returning from the place of service, unless the person requiring the services satisfies the Nazir or official concerned that he will pay the conveyance charges of the server, in which case only one day shall be allowed for the journey to and one day for the journey from the place of service.
