Section 824 in Rules of the High Court of Judicature for Rajasthan, 1952
824. Payment by money order.
- Payment of money into Court may also be made by money order addressed to the Deputy Registrar.The money-order shall be received by the cashier and entered in the register of money orders, and the register and the money order shall be laid before the Deputy Registrar for signature. A tender form in triplicate shall be prepared by the Superintendent of the Department concerned, and the procedure laid down in the preceding Rules shall, so far as may be, be followed.
