Section 514(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)If any party desires that a copy of any other document be included in the paper book on the ground that it is necessary for the determination of the question of law referred to the Court, it shall make an application in writing to the Registrar fully explaining the relevancy of such document . The Registrar shall give notice of the application to the opposite party and may after hearing any objection that may be filed by such party, either reject the application or direct that a copy of such document be included in the paper book.
