Section 219 in Rules of the High Court of Judicature for Rajasthan, 1952
219. Copying and typing out of turn.
- The copying and typing of evidence under these Rules shall not be done out of turn nor shall any application for paper book be taken up out of turn unless specially directed by the Chief Justice. In such case a further sum amounting to 50 per cent over and above the total estimated cost shall be paid by the party making the application and the sum so paid shall not be cost in the cause.
