Section 207 in Rules of the High Court of Judicature for Rajasthan, 1952
207. Decree not to be prepared unless deficiency made good.
- If a sum remains due with respect to an application for paper book from any party after the appeal has been disposed of and the sum includes an amount already spent or for the payment of which liability has already been incurred by the office, no decree shall be prepared until such sum has been paid by the successful party to the appeal. The sum so paid shall be taxed as cost for the party making the payment.
