Section 133(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)[The Government] [Substituted for "His Highness" by Act X of Svt. 2010.] may, by notification in the Government Gazette, exempt from personal appearance in Court any person whose rank, in the opinion of [the Government] [Substituted for "His Highness" by Act X of Svt. 2010.], entitles him to the privilege of exemption.
