Section 204(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)If any installment of the estimated amount is not paid within the prescribed time, the matter shall be listed alongwith an office report before the Registrar who may from time to time for sufficient cause shown extend the time for such payment. If such installment is not paid within the prescribed time or within such further time as the Registrar may may allow the order for copying and typing of the papers with respect to which the estimate was prepared shall abate and except as hereinafter provided the papers included in the application shall not be copied and typed in pursuance of such order.
