Section 107(d) in Rules of the High Court of Judicature for Rajasthan, 1952
(d)The pledger shall thereafter present the cash or the Post Office National Savings Certificates, as the case may be, along with the necessary papers to the Postmaster concerned who will then either issue the certificates in the name of the Registrar or transfer them to his name. The certificates shall thereafter be deposited by the pledger with the Registrar.
