Section 187(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Every application for paper book shall-(a)be on the prescribed form:(b)contain all the necessary particulars as indicated in the form, care being taken to insert the full name and address of the person to whom the estimate of cost or any demand subsequently arising in connection with the copying and typing of the papers mentioned in the application may be sent;(c)be signed and dated by the applicant or his advocate: and(d)specify at the appropriate place in the application the Rule under which it is made and the particulars of all previous applications for copying and typing made by the applicant in the appeal.
