Section 792(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)The party who may have requested the arbitrators of umpire under section 14(2) of the Act to cause an award to be filed shall within seven days after the filing of the award or within such further time as the Court, may for sufficient cause shown allow, deposit the necessary process-fees for the service of notice on the other parties concerned.
