Section 34(2) in The Bar Council of Rajasthan Election Rules, 1968
(2)The petition shall be accompanied by a fee of [Rs. 10,000/-] [Substituted by Resolution No. 32/08 and 50/08, meeting held on 2/3.2.08 and 24.3.08 respectively, Notification dated 13/14.4.08-Gazette of India, Part III-section 4, dated 24.5.08, page 3475.] which shall be paid in cash or sent by Money Order. In case it is sent by M.O., the M.O. receipt shall also be attached to the petition. The fee shall not be refundable.
