Section 393(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Unless otherwise ordered by the Supreme Court, the Registrar shall thereafter transmit to the Supreme Court at the expense of the appellant the original record of the case] [Substituted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.].[401 to 412. Deleted] [Rr. 401 to 412 deleted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.][412A. Rules for preparation of Record. -When the record of the case is desired to be prepared in this Court, the provisions contained in this Court, the provisions contained in rules 14 to 28 Order XV of the Supreme Court Rules, 1966 shall apply mutatis mutandis] [Substituted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.].Section B-Criminal Cases
