Section 893 in Rules of the High Court of Judicature for Rajasthan, 1952
893. Requisition for record.
- The Head Copyist shall promptly make proper entries in the Register of Applications for copies. The Head Copyist shall send the applications to the official-in-charge of the records required who will enter in the appropriate column of the register his signature and date and hour on which he received the application relating to him. The official-in-charge of the record shall send to the Head Copyist and shall take from the Head Copyist, in a book to be kept for the purpose, a receipt of the date and hour when such record was delivered to him: and the Head Copyist shall enter in the appropriate column of the register the date and hour on which he received the aforesaid record.
