Section 499(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)presenting to the Registrar or the Deputy Registrar an application signed by his master for-(a)copy of a document;(b)inspection of a record;(c)return of a document;(d)refund of a surplus balance;(e)translation and printing or(f)transliteration or translation of a document or the verification of such transliteration or translation;
