Section 157(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)If the office report is not contested or no objection is filed within the aforesaid period or if an objection is filed and rejected by the Registrar, the defect shall be removed within two weeks from the day on which the report was shown to such Advocate or the day on which the objection was rejected, as the case may be, or within such further time [not exceeding a total period of three months] [Added and Substituted, by No. 3/SRO, dated 5-9-1972.] as the Registrar may allow. If such defect is not removed within such time, the memorandum. [or petition, as the case may be] [Added and Substituted, by No. 3/SRO, dated 5-9-1972.] shall be listed for rejection before the Court and shall be rejected unless the Court on a written application supported by an affidavit deems fit to grant further time for the removal of such defect:Provided that no order passed under provisions of this Rule shall be deemed to extend the period of limitation.
