Section 194(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Subject to the provisions of sub-rule (1), no paper which does not form part of the paper book shall be referred to at the hearing by any party, without the special permission of the bench hearing the appeal, provided that in all cases the party has supplied for the use of the Judges at the time of hearing typed or printed copies certified to be correct by the Advocate of the party supplying them and has also previously served such copies on the opposite party in the manner stated in sub-rule (1).
