Section 4B in Rajasthan Case Flow Management Rules, 2006
4B. Printing or typing of Paper Book. - After service of notice is effected, counsel for both sides would agree on the list of documents and evidence to be printed or typed and the same shall be made ready by the parties within the time to be fixed by the Court. Thereafter the paper book shall be got ready. It must be assured that the paper books are ready at least six months in advance before the appeal is taken up for arguments. (Cause lists must specify if paper books have been filed or not).
