Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Order-48 Miscellaneous CONTENTS 1. Process to be served at expense of party issuing 2. Orders and notices how served 3. Use of forms in appendices Order-48 Miscellaneous Order-48 Miscellaneous 1. Process to be served at expense of party issuing :- (1) Every process issued under this Court shall be served, at the expense of the party on whose behalf it is issued, unless the Court otherwise directs. (2) Costs of service.-The court-fee chargeable for such service shall be paid within a time to be fixed before the process is issued. High Court Amendment Bombay.-The following sub-rule (2) of rule 1 of Order XLVIII shall be substituted as under: "(2) Costs of service.-The court-fee chargeable for service of the process of the Court shall, except as provided for in sub-rule (2) of rule 1 of Order IV be paid when the process is applied for, or within such time as may be fixed by the Court. " 1 1. Vide Notifn. No. P. 0102/77 (w.e.f. 1st October, 1983) 2. Orders and notices how served :- All orders, notices and other documents required by this Code to be given to or served on any person shall be served in the manner provided for the service of summons. 3. Use of forms in appendices :- T h e forms given in the appendices, with such variation as the circumstances of each case may require, shall be used for the purposes therein mentioned.