- All pleadings, applications, and petitions of whatsoever nature, and also powers-of-attorney and certificates of pleaders, filed in the course of civil judicial proceedings, shall be written in a legible hand or type-written on Government water-marked paper:Provided that when saleable forms have been prescribed by the High Court for any purpose, applications must be presented on such forms, if available:Provided also that when Government water-marked paper is not available, courts may accept pleadings or petitions on stout durable paper.Margin. - Only one side of the paper shall be used, and a quarter margin together with at least [two and a half centimetre] [Substituted by Notification No. 102/VII-F-97, dated 2-3-1981 (w.e.f. 3-10-1981).] of space at the top and bottom of each sheet, shall be allowed.
