Section 31B(ii) in The Appellate Side Rules of The High Court at Calcutta
(ii)Before a 'will' as called for in connection with any appeal or case pending in this court at the instance of a party, such party shall deposit with the accountant of the court with challans in the prescribed form, a sum, to be assessed by the office, sufficient to cover all the necessary expenses for transmission and retransmission thereof by registered post with acknowledgement due, and the requisition calling for the 'will' shall contain a certificate that such sum has been deposited.
