Section 901 in Rules of the High Court of Judicature for Rajasthan, 1952
901. Sending copies, folios etc., by post.
(1)When a communication may under this Chapter be sent to the applicant by unpaid post, it may be sent to him by pre-paid post, provided that applicant has previously deposited necessary postage stamps for the purpose. If the postage stamps so deposited are sufficient to cover registration charges also, such communication may be sent to him by prepaid registered post.(2)Where the postage stamps deposited by the applicant are insufficient for the purpose indicated by him. the copies, folios and stamps or communication as the case may be. may be sent to him in an insufficiently stamped cover.(3)Where the applicant desires that any copies, folios and stamps or communication be sent to him under registered cover, but the postage stamps deposited by him are insufficient to cover registration charges, such copies, folios and stamps or communication as the case may be, may be sent to him by ordinary post.(4)Where the postage stamps deposited by the applicant are in excess of requirement, the unused postage stamps shall be returned to him in the same cover.(5)Where any postage stamps cannot be returned to the sender, they may be used as service stamps after being entered in the stock of service postage stamps.(6)Where an unpaid or insufficiently paid cover is received back undelivered from the Post Office, the amount charged by the Post Office shall be debited under head "Contingencies".
