Section 819(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Miscellaneous deposits, including-(i)travelling and other expenses of witnesses;(ii)cost of publication of notices in newspapers;(iii)fees and incidental charges to commissioners, arbitrators, etc.;(iv)copying charges received by money order;(v)fee of the Government Examiner of questioned documents for giving opinion;(vi)copying charges paid in cash for the preparation of copies of books, registers, maps and plans.
