Section 140 in Rules of the High Court of Judicature for Rajasthan, 1952
140. Advocate's Certificate as to sufficiency of court-fee.
- Where on application for stay of execution of. or proceedings under, a decree is presented through an advocate before the admission of the appeal in which the application is made, it shall also bear a certificate of such advocate stating that to the best of his knowledge and belief, the full court lee payable on the memorandum of appeal has been paid.
