Section 195 in The Rajasthan Law And Judicial Department Manual, 1952
195. Expenses to be first incurred by Public Prosecutors.
- The charges entailed in opposing an application for leave to sue or to appeal in forma pauperis and in execution of decrees in such cases are generally small. They should ordinarily in the first instance be defrayed by the Public Prosecutor and afterwards recovered by him as provided by rule 170.
