Section 151 in Rules of the High Court of Judicature for Rajasthan, 1952
151. Time may be allowed for filing an affidavit.
(a)When an application is presented under rules 147 or 148 or 149 without an affidavit, the Registrar may allow reasonable time for the presentation of such affidavit, if he is satisfied that the applicant could not by the exercise of due diligence, have procured in time for presentation along with the application.(b)Where the required affidavit is not presented within the time allowed by the Registrar, the application shall be listed for rejection before the Court.
