Section 745F in Rules of the High Court of Judicature for Rajasthan, 1952
745F.
The election petition along with the necessary copies may be presented at any time during the Court hours. Immediately after it is presented, the date of presentation shall be endorsed thereon, and the petition shall be entered in a special register maintained for the registration of election petitions. The Register shall be in Form No. 32 prescribed under rule 330 of the General Rules Civil, with necessary' modifications. Information about the presentation of the election petition shall be sent to the Election Commission forthwith.
