Section 119(8) in Rules of the High Court of Judicature for Rajasthan, 1952
(8)Such copies shall be given priority over all ordinary copies and shall be prepared as quickly as possible. As soon as copies are ready, the first impression copy shall be delivered to the law Reporter representing the Indian Law Reports (Rajasthan Series) on his submitting an application for copy to the Superintendent of the Copying Department. Such application shall require no stamps. The remaining copies shall be delivered to the representatives of the other Journals on the approved list on their submitting a duly stamped application and paying the necessary charges as required by the Rules.
