Section 312 in Rules of the High Court of Judicature for Rajasthan, 1952
312. Mentioning of fact of previous presentation of petition of appeal or application for revision to the officer-in-charge of Jail.
- Where a petition of appeal or an application for revision has been previously presented by the appellant to the officer-in- charge of the jail, the petition of appeal or application for revision filed on his behalf through an Advocate shall mention that fact if known to such Advocate.
