Section 63(2) in The Rajasthan Boilers Rules, 1954
(2)In any appeal, where a local inspection is required, the applicant shall deposit in advance the full costs of such inspection as determined by the appellate authority.] [Substituted vide Notification No. D. 5899/F 3 (22) Lab. 159, dated 1.7.1960. - Rajasthan Gazette, Part III-Supplement No. 19, dated 11-8-1960]
