Section 16A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
16A. Proceedings for Perjury.
- If the Court, while delivering the Judgment, is of the view that any of the parties or witnesses have wilfully and deliberately uttered blatant falsehoods, it will consider (at least in some grave cases) whether it is a fit case where prosecution should be initiated for perjury and order persecution accordingly.
