Section 101 in Rules of the High Court of Judicature for Rajasthan, 1952
101. Recording of evidence.
(1)Witnesses in attendance shall be examined orally under the direction and supervision of the Court and their evidence taken down in the form of questions and answers or in that of a narrative by a judgment writer or by such other person as may be appointed for the purpose.(2)The evidence so taken down or, if it is taken down in shorthand, the transcript of the short hand note shall be read and, where necessary. interpreted to the witness and shall be signed by him, and the judge shall also sign it after making such corrections therein as may be found necessary.
