Section 262(2) in The Rajasthan Revenue Courts Manual, 1956
(2)If the applicant be not present the Head Copyist shall inform him by post of the fact and direct him to appear without delay and take back the stamped sheets forwarded by him with his application: provided that he has previously sent a duly stamped addressed envelope. When the applicant requests that the unused folios may be returned to his pleader they may be returned to his pleader or his registered clerk. If the pleader practises at the headquarters station, the unused folios shall be returned to him or his registered clerk and his signature taken. If he practices at any outlying court the unused folios may be returned to the outlying court at applicant's expenses. The correspondence with the outlying court shall be filed with the record of the suit to which the original application for copy be longs.
