Section 793 in Rules of the High Court of Judicature for Rajasthan, 1952
793. Mode of filing the award.
(1)Where the award is filed by the arbitrators or umpires under section 14(2) of the Act, they shall send to the Court under sealed cover the award or signed copy thereof together with any proceedings or depositions and documents which may have been taken and proved before them and the opinion pronounced by the Court on the special case under section 14(3) of the Act, if any. They also send with the award a copy of the notice given to the parties concerned under section 14(1) of the Act. If the sealed cover is sent by post it shall be sent under registered cover.(2)Where the award is filed by a party to the arbitration, any party may move the court to direct the arbitrators or umpire to produce before it any proceedings or depositions and documents which may have been taken and proved before them, which may be in their possession.
