Section 209 in Rules of the High Court of Judicature for Rajasthan, 1952
209. Application for refund of excess deposit.
- If the amount deposited by any party be found to exceed the actual cost incurred in pursuance of an order for the preparation of paper book such party may, as soon as the amount of such cost has been ascertained, present an application for the repayment of such excess, to the Deputy Registrar.
