Section 190(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Every application for copying and typing made within the prescribed time shall be laid for scrutiny before the Editor who shall-(a)examine the descriptions of the paper desired to be copied and typed and have all misdescriptions corrected and full descriptions inserted where such descriptions are incomplete, and(b)determine what papers shall be copied and typed and if he considers that any paper should not be copied and typed in its entirely, determine what portion or portions of such paper shall be copied and typed.
