Section 375(5) in Rules of the High Court of Judicature for Rajasthan, 1952
(5)[ The application shall be accompanied by a memorandum giving an address at which service of process be made on the petitioner. This address shall be called the registered address and it shall hold good till the final decision of the petition and the appeal, if any filed in the case.] [Added by No. 2/SRO, dated 28-8-1972; published in Rajasthan Gazette part IV-C, dated. 11-1-73.]
