Section 803 in Rules of the High Court of Judicature for Rajasthan, 1952
803. Form of application.
- The application shall be in the form of a petition duly signed and verified by the applicant and accompanied by an affidavit setting forth the ground upon which the order of forfeiture made under sub-section (1) of section 99-A of the Code of Criminal Procedure is sought to be set aside and stating what the interest of the applicant is in respect of the newspaper, book or other document in question. All documents or copies thereof in proof of such interest together with a copy of the notification issued under that sub-section shall be annexed as exhibits to the petition. The petition shall mention at the top the name of the newspaper, book or other document to which it relates and the name of the press, if any, where it may have been printed.
