Section 744(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)Application for notes of evidence. - Upon admission of an appeal the appellant shall apply with due diligence for a certified copy of the notes of evidence and of the requisite documentary exhibits, and shall pay the usual charges, unless the Registrar in his discretion thinks fit to dispense with such payment in whole or in part. Certified copies of the notices of evidence or of the documentary exhibits shall not be supplied before admission of an appeal except with the leave of the trial Judge.
