Section 398 in Civil Court Rules of the High Court of Judicature at Patna
398. [ [Substituted by C.S.No. 15, dated 11.8.1972.]
Notwithstanding the provisions of rule 397 no fee shall be chargeable for serving and executing any process, such as a notice, rule, summons or warrant of arrest, which may be issued by any court of its own motion, if it considers such a step necessary to serve the ends of justice.]
