Section 217 in Rules of the High Court of Judicature for Rajasthan, 1952
217. Number of copies of the paper book to be prepared.
- The number of copies of paper book to be prepared shall be four. Two copies shall be ordinarily retained for the use of the Judges and one copy shall be given to the appellant or applicant.In case of paper book or portions of paper books prepared at the expense of the appellant or applicant, the fourth copy shall be sold to the respondent, should he require it for one quarter of the price of preparation of the paper book, to be paid in advance. Should he purchase this copy the price paid by him shall be refunded to the appellant or applicant. Should he not purchase it, the fourth copy will be retained by the appellant. In case there is more than one respondent this copy will issue to the principal respondent. At the request of other respondents and if the Registrar can conveniently arrange to have them prepared, extra copies may be prepared on payment for each such copy such extra sum not exceeding 25 per cent, of the total cost of preparation of the paper book as the Registrar may fix provided such application is made within 30 days from the date they are served with the notice of the appeal.In the case of that portion of the paper book which has been prepared at the expense of the respondent, the appellant may similarly get the fourth copy on payment of one quarter of the price of the preparation of that portion, to be paid in advance. The price so paid shall be returned to the respondent.
