Section 801L(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Unless the Court for good cause shown otherwise directs, where the written statement of the respondent alleges, adultery by the petitioner with a named man or woman, a certified copy of such statement or such material portion thereof containing such allegation shall be served on such man or woman accompanied by a notice that such person is entitled within the time therein specified to apply for leave to intervene in the cause.
