Section 200 in Rules of the High Court of Judicature for Rajasthan, 1952
200. Form of estimate.
- The estimate shall-(a)be prepared on the prescribed form;(b)have printed on it in Hindi, a copy of rules 201, 204 and 205 of this Chapter;(c)bear the date when it is delivered to the post office under rule 203 for despatch; and(d)exhibit separately the amounts of the two installments in which the entire estimated amount shall be payable.
