Section 183(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)Except as provided in rule 211, the cost of copying and typing any paper other than the necessary papers or the memorandum of cross-objection shall not be taxed as costs and the hearing of the appeal shall not be deferred unless the unless the application for the copying and typing of such paper was made within the prescribed time. A part may either include such paper in the application under sub-rule (1) or (2) or make a separate application for the purpose within the prescribed time.
