Section 745Y in Rules of the High Court of Judicature for Rajasthan, 1952
745Y.
(a)The security for costs shall be paid in cash. The payment shall be made by means of a printed tender form in triplicate duly filled in English by the payer. The payer shall present the form to the Registrar between the hours of 10-30 A.M. and 11-30 A.M. (or when the Court is observing morning hours, between 7-30 A.M. and 8-30 A.M.).The Registrar shall put his signatures on the tender form, shall get the tender entered in the register of tenders and sign the order to receive payment on the duplicate and triplicate forms of the tender. Thereafter cash challan (Form No. GA. 57) shall be filled in duplicate by the Superintendent. Accounts Section, and handed over to the payer for presentation and payment of the money to the State Bank of India, Jodhpur On presentation of the challan and on payment of the money in the Bank, the payer shall receive as an acknowledgment one of the forms of challan duly signed and the other form shall be retained by the Bank as a voucher. The payer shall present the challan given by the Bank to the Superintendent, Accounts Section, who shall make necessary entries in the tender form. The original tender shall be filed with the record of the election petition, the duplicate tender shall be given to the payer, and the triplicate tender shall be kept in the Accounts Section.(b)Where, pending the trial of the election petition, a petitioner is directed to give further security for costs, the amount of such further costs shall be similarly deposited in the Bank.(c)The amount deposited shall be credited to the head "Civil Court Deposits".
