Section 819(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)Government credit, including-(i)sums to be credited to Government out of the sums deposited under heads (i) (ii) of this rule;(ii)fines, stamp duties and penalties;(iii)sale-proceeds of forms, waste paper and useless furniture;(iv)sale-proceeds of paper books;(v)sums deposited by parties for summoning records.
