Section 212 in Rules of the High Court of Judicature for Rajasthan, 1952
212. Additional evidence under Order XLI, rule 28 of the Code.
- Where additional evidence is taken under rule 28 of Order XLI of the Code, the Bench hearing the appeal may make such order as may seem to it to be just for the copying and typing of such evidence and the payment of the costs thereof.
