Section 109 in The Rajasthan Revenue Courts Manual, 1956
109. Payment in advance of expenses for issue of commission.
(1)Whenever a commission is issued to any court, the court issuing the same shall require the party applying for issue to pay into court before issue:-(a)where such witness is to be examined by a court, the travelling and other expenses likely to be incurred by the witness:(b)in other cases such additional sum also as it may consider necessary for the employment of a legal practitioner by the court to which the commission is issued.(2)The court issuing the commission may require the party concerned to deposit such further document as the court to which the commission is sent may lawfully require.(3)Moneys thus deposited shall be entered in the Register of petty receipts and repayments.A Commissioner shall in his report always give reason or date on which he bases his opinion.
