- The petition shall be presented in the office of the [Registrar General] [Substituted vide High Court Notification No.C.2002/93, dated 24/10/2008.] or to such person as the [Registrar General] [Substituted vide High Court Notification No.C.2002/93, dated 24/10/2008.] may, by general or special order authorise, ordinarily between [10:30 A.M. to 4:00 P.M.] [Substituted vide High Court Notification No.C.2002/93, dated 12/03/2010.] The petition presented on the last day of limitation and the petition requiring any urgent orders may be accepted after [4:00 P.M.] [Substituted vide High Court Notification No.C.2002/93, dated 12/03/2010.] upon an order in that behalf passed by the Assistant Registrar.
