Section 187 in Rules of the High Court of Judicature for Rajasthan, 1952
187. Form and contents of application.
(1)Every application for paper book shall-(a)be on the prescribed form:(b)contain all the necessary particulars as indicated in the form, care being taken to insert the full name and address of the person to whom the estimate of cost or any demand subsequently arising in connection with the copying and typing of the papers mentioned in the application may be sent;(c)be signed and dated by the applicant or his advocate: and(d)specify at the appropriate place in the application the Rule under which it is made and the particulars of all previous applications for copying and typing made by the applicant in the appeal.(2)If the space indicated in clause (d) of sub-rule (1) is not sufficient for entering the particulars of previous applications, such particulars shall be entered on a separate sheet of Government watermarked paper appended to the application it being endorsed on the application that further particulars are entered on such separate sheet of paper. Where no previous application was made the words "No previous application" shall be written at the place indicated above.
