29. Persons from whom applications may be received.
- Except an application fora copy, no application or petition and no pleading required or authorised by law to be made by a party in court shall be received from any person other than the party himself, his pleader, or his recognized agent (See Order III, Rules 1 and 2).Registered clerks of pleaders, as such, can present only such applications as they are authorised to present by the rules given in Chapter XXV of these rules.
