Section 107(b) in Rules of the High Court of Judicature for Rajasthan, 1952
(b)If the certificates stand in the name of the pledger, he shall present them to the Registrar along with an application addressed to the Postmaster of Jodhpur or Jaipur, as the case may be, praying that the certificates be transferred to the name of the Registrar, ;and an affidavit as required by clause (a).
