Section 844 in Rules of the High Court of Judicature for Rajasthan, 1952
844. Fees to be paid in court-fee stamps.
(1)Fees shall be paid in court-fee stamps which shall be affixed to the application by which the Court is moved to issue the process, or, if there be no such application, to the memorandum of appeal or cross objection or the application initiating the proceeding.(2)Where an application is made for issue of process, the court-fee paid on the application itself shall not be regarded as part of such process-fee.
