Section 874 in Rules of the High Court of Judicature for Rajasthan, 1952
874. Copies by post.
- Where it is desired that where the application for a copy is rejected, notice of its rejection be sent to the applicant by post, the address at which such copies or notice may be sent shall also be given in the application and postage stamps of the requisite value shall be attached thereto. Where the cover is required to be sent by registered post, the facts shall be stated in the application and extra postage stamps sufficient to cover registration charges shall also be attached to the application.
