Section 138(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)The report must be despatched so as to reach Government with 15 days after the date of the decree - [xxx]: [The expression - 'In case where the appeal lies to the District Court and with In one month where the Appeal lies to the High Court', were deleted by Notification No. F 47/(37) Judl/74 dated 15-10-1979, vide GSR 38, published. In Rajasthan Gazzette Extra Ordinary Part IV-C (1) dated 15-10-1979 Page 1=1979 RSCS Page 462 note 336.]Provided that, in a case where the appeal lies to the District Court, if there is a risk of appeal becoming barred by time, the officer-in-charge may, on his own responsibility, after consultation with the Public Prosecutor, file the appeal and immediately report the action taken to Government.
