Section 115(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)Along with the report there shall be sent -(a)a copy of the plaint;(b)a draft of the proposed written statement;(c)a list of all documents which it is proposed to file in evidence, or, of which production in Court is required;(d)copies of any papers needed for the elucidation of the case.
