Section 77(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)The High Court may make rules to provide for or regulate all or any of the following matters, namely:-(a)the fees payable for serving and executing processes issued by the High Court [x x x] [Omitted by Act 10 of 1964 w.e.f. 5.3.1964.] and by the civil and criminal courts subordinate thereto;(b)the remuneration of persons employed by the courts mentioned in clause (a) in the service or execution of processes;(c)the fixing by District and Sessions Judges and District Magistrates of the number of process-servers necessary to be employed for the service and execution of processes issued from their respective courts and the courts subordinate thereto;(d)the display in each court of a table in the English and in the local language or languages showing the fees payable for the service and execution of processes.
