44. In every appeal from original order valued at Rs. 20,000 or above which has been admitted, the Deputy Registrar shall without any delay, on receipt of the record, serve a notice upon the appellant requiring him to supply for the use of the Court and the respondent, six copies of paper-books typed correctly and legibly in double space and prepared in accordance with the Rules of the Court, within thirty days from the date of service of the notice upon him:
Provided that the Registrar may, if he considers it expedient so to do, in any case even below Rs. 20,000 in value, direct the appellant to prepare paper-book as provided in this Rule.
