Section 862 in Rules of the High Court of Judicature for Rajasthan, 1952
862. Form of application.
- Every application for inspection shall be on the prescribed form and shall specify clearly:-(a)the particulars of the record or paper of which inspection is desired;(b)the party or the person on whose behalf the application is made;(c)the name of the person by whom inspection is to be made; and(d)whether the application is an ordinary or an urgent one.
