Section 190 in Rules of the High Court of Judicature for Rajasthan, 1952
190. Scrutiny by Editor.
(1)Every application for copying and typing made within the prescribed time shall be laid for scrutiny before the Editor who shall-(a)examine the descriptions of the paper desired to be copied and typed and have all misdescriptions corrected and full descriptions inserted where such descriptions are incomplete, and(b)determine what papers shall be copied and typed and if he considers that any paper should not be copied and typed in its entirely, determine what portion or portions of such paper shall be copied and typed.(2)If any party fails to remove the defects pointed out by the Editor in the description of any paper other than a paper mentioned in clause (a) to (g) or (i) of Rule 176 at the time when the Editor brings the defects to his notice or within such further time as the Editor shall delete such paper from the application under his signature giving his reasons for such deletion and shall give notice thereof to the other party. The other party shall in such cases have the right to apply for the copying and typing of such paper within two weeks of the date of receipt of such notice. Such application shall be deemed to have been made within the prescribed time.
