Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PROCESS FEE RULES UNDER THE KARNATAKA COURT FEES AND SUITS VALUATION ACT, 1958 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . PROCESS FEE RULES UNDER THE KARNATAKA COURT FEES AND SUITS VALUATION ACT, 1958 In exercise of the powers conferred on it by Section 77 of the Karnataka Court Fees and Suits Valuation Act, 1958 (Act 16 of 1958), the High Court of Karnataka makes the following Rules to regulate the fees payable for serving and executing processes issued by the High Court in its Appellate Jurisdiction and the same are, after confirmation by the State Government. 1. . :- For and in respect of service of a process to be issued from the High Court of Karnataka in its appellate jurisdiction, there shall be payable by the party at whose instance such process is to be served, a fee of the amount specified in the Schedule set out below, and such process shall not be issued, served or executed until such fee shall have been duly paid. 2. . :- Where several minors are represented by a single guardian, a single process fee shall be charged for service of notice or summons o n such minors. Where a guardian of a minor party or parties is himself a party to the proceeding, a single process fee shall be charged for both the minor party or parties and the guardian in his personal capacity for service of any notice or summons. 3. . :- In cases where notice is served on a Pleader on behalf of several respondents, there shall be a single service on payment of a single process fee. 4. . :- Where in an Appeal or Revision petition against an interlocutory order, if an interim order is passed by Court on an application made in such an Appeal or Revision Petition with the direction to issue notice to the respondents in the application, notices shall issue simultaneously in both the application and the main case on payment of a single process fee in respect of each respondent common to both the application and the main case and separate process fee in respect of respondents who are parties to the main case but not parties to the application. 5. . :- When a process either under Item I or Item II of the Table set out in Rule 1 is to be sent to any country outside India by Air Mail, the amount of fee leviable shall be 50 np. plus the actual charges required for postal service which shall be deposited by the party applying for the issue of such process in the shape of postal stamps. 6. . :- No process fee shall be charged for notices or summons or other processes issued in respect of Criminal Appeals or References or Revisions except in cases of Appeals or Revision Petitions against orders of acquittal at the instance of private complainants or parties. When process fee is payable in Criminal Cases, the amount of such fee shall be one half of the amount specified in the Table set out in Rule 1. 7. . :- No process fee shall be charged in respect of references by subordinate Civil Courts where the reference is made by a subordinate Court suo motu; where, however, such a reference is made on the application of a party, the said party shall pay the process fee for notices, summons or other processes issued in respect of such a reference. 8. . :- No process fee shall be payable in respect of notices issued either to the Advocate-General of Karnataka or to the Attorney-General of India in respect of Writ Petitions impugning the validity of any legislation or statutory Rules. 9. . :- No process fee shall be payable in respect of any notice issued to the Advocate-General by orders of Court in respect of matters involving questions relating to Court-fee. 10. . :- No process fee shall be charged in respect of any notice, summons or other process issued by the Court of its own motion in any proceeding before it. 11. . :- No Process Fee shall be payable in respect of cases where legal aid is given or extended by the Karnataka Legal Aid Board and also in respect of cases where the Government of Karnataka has to pay Process Fee.