Section 187(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)If the space indicated in clause (d) of sub-rule (1) is not sufficient for entering the particulars of previous applications, such particulars shall be entered on a separate sheet of Government watermarked paper appended to the application it being endorsed on the application that further particulars are entered on such separate sheet of paper. Where no previous application was made the words "No previous application" shall be written at the place indicated above.
