Section 168 in Rules of the High Court of Judicature for Rajasthan, 1952
168. Objection as to the amount of process fee etc. to be decided by the Registrar.
- Where objection is taken as to the correctness of the amount of process fee or cost of issuing notice or of summoning a record demanded by the office, the advocate concerned or his clerk shall immediately bring the matter to the notice of the Registrar who shall decide such objection forthwith.
