Section 895 in Rules of the High Court of Judicature for Rajasthan, 1952
895. Notice of defective application.
- If an application for copy does not contain sufficient information to enable the record to be traced or if the fee paid is insufficient, the applicant shall be informed, if present, or a notice to that effect shall be affixed on the notice board.If the application has been received by post, the information shall be communicated to the applicant by unpaid post.If the defect is not removed or the deficiency not paid within one week, the application shall be rejected.
