Section 11(2) in Rajasthan Arbitration Rules, 2003
(2)(a)For the purpose of facilitating application of the provisions referred to under sub-rule (1) the Court may construe them with such alterations not affecting the substance as may be necessary or proper to adopt to the matters before it; and(b)The Court may for sufficient reasons proceed otherwise than in accordance with the said provisions if it is satisfied that interest of the parties shall not thereby be prejudiced.
