Section 197 in Rules of the High Court of Judicature for Rajasthan, 1952
197. When Editor's fee not to be charged.
- Editor's fee shall not be charged-(a)where an application for copying and typing is not one under rule 183: or(b)where an application although made under rule 183, is only for the copying and typing of the necessary papers or the cross objection: or(c)from any party who have been exempted from the payment of such fee by the Chief Justice.
