Section 107(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)If fresh Certificates have to be purchased, the application for the purchase of such certificates shall be signed by the pledger and handed over to the Registrar along with an affidavit affirming that his total holdings in the post-office including the amount of the certificates proposed to be pledged as security do not exceed the maximum amount prescribed for individual investment under the Post-Office Rules.
