Section 834 in Rules of the High Court of Judicature for Rajasthan, 1952
834. Order of Repayment.
- If the application is found by the Deputy Registrar to be incorrect or defective, he may get it corrected by the applicant. The Deputy Registrar shall thereafter satisfy himself after calling for an office report that the repayment is due and that no charges are due from the applicant on account of any translation and printing. He shall also obtain a certificate from the Superintendent, Accounts Department, showing that there is no order of attachment or stop order in force affecting such money or any part thereof.On being satisfied that any repayment is due to the applicant, he shall make an order of repayment and thereafter a repayment order shall be prepared in the proper form.Where it is found that no money is payable to the applicant, the application shall be rejected and placed on the record of the case.
