Section 14 in The Rajasthan Revenue Courts Manual, 1956
14. Paper for pleadings, applications and petitions.
- All pleadings, applications and petitions of whatsoever nature and also Powers of Attorney and certificates of pleaders or Revenue Agents filed in Revenue Courts shall be written in a legible hand or type-written on Government water-marked paper only one side of the paper being used and a quarter margin together one inch of space at the top and bottom each being left for binding :Provided that when saleable forms have been prescribed for any purpose they shall be used, if available:Provided also that when Government water-marked is not available, courts may accept pleadings or petitions on stout durable foolscaps size paper.
