Section 36 in The Appellate Side Rules of The High Court at Calcutta
36. If the fee for the issue of the notice to the respondent be not paid into court in the manner provided by Rule 33, or the deposit required under Rule 34 be not made within the time allowed by that Rule, or if the notice forms, duly filled up, be not filed as provided in the last preceding Rule, the appeal shall be placed before the Registrar who may, in his discretion, either grant further time for making such payment, or deposit, or filing the notice forms, or direct the appeal to be placed before the court for orders.
