Section 872 in Rules of the High Court of Judicature for Rajasthan, 1952
872. Application for copy.
- Every application for copy shall be presented in person or sent by post to the Deputy Registrar:Provided that an application for copy by a stranger to the case to which the paper of which a copy is sought relates shall be presented in person to the Registrar-(a)when it is made before the passing of the final decree or order in the case, or(b)when the copy required is of an exhibit in the case, whether the application is made before or after the date of the passing of the final decree or order.
