Section 792 in Rules of the High Court of Judicature for Rajasthan, 1952
792. Payment of process-fees.
(1)The petitioner shall deposit the necessary process-fees for service of notice on the other parties concerned within seven days of the order directing the issue of notice or within such further time as the Court may, for sufficient cause shown, allow.(2)The party who may have requested the arbitrators of umpire under section 14(2) of the Act to cause an award to be filed shall within seven days after the filing of the award or within such further time as the Court, may for sufficient cause shown allow, deposit the necessary process-fees for the service of notice on the other parties concerned.
