Section 201 in Rules of the High Court of Judicature for Rajasthan, 1952
201. Time for depositing first and second installments.
- The first installment shall consist of the estimated cost of editing, counting, indexing and copying map work and other miscellaneous charges if any, and shall be payable within thirty days of the date of the estimate or within such further time as the Registrar may, on an application having been presented within thirty days from the date of despatching the estimate, for sufficient cause shown, allow. The second installment shall consist of the rest of the estimated cost, and shall be payable within seventy days of the date of despatching the estimate. Credit for the initial deposit shall be given in the second installment.
