Section 745M in Rules of the High Court of Judicature for Rajasthan, 1952
745M.
Issues will then be settled and the election petition will be posted for hearing. Within seven days of the settlement of issues, parties shall file a list of witnesses and pay the process-fees and the traveling allowance and the diet allowance for those of them who are required to be summoned. No party shall produce or obtain process to enforce the attendance of witnesses other than those contained in the above lists:Provided that it will be in the discretion of the Judge to allow a party to produce witnesses in rebuttal not included in the list, on such terms as he may deem fit to impose, if there are sufficient reasons to do so.
