Section 754 in Rules of the High Court of Judicature for Rajasthan, 1952
754. Certificate as to Court fee.
- No order for the issue of a grant of probate or letters of administration shall be made until after the Registrar has certified either that the court fee payable on the grant, has been paid or that no court fee is payable. Such certificate shall be made on the order-sheet and shall be in one of the prescribed forms.
