Section 430 in Rules Under the Court-Fees Act, 1870
430.
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.Rules for Criminal Courts[From Rules and Orders Criminal]Rules 545-549 Criminal ManualA. - Court-fees Payable on Complaints
