Section 292(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)The certificate under this Rule shall be in the prescribed form and shall be presented by the Advocate or his clerk-(a)if the case is before the Court, to the Reader concerned, and(b)in other cases, to the office between the hours of 11 a.m. and 12 noon.The person presenting the certificate shall obtain the signature of the officer receiving it on the counterfoil. The officer receiving the certificate shall also endorse thereon the date and the hour of its presentation.In exceptional cases such certificate may be presented in the Registrar or the Registrar between the hours of 3 and 3.30 p.m.
