Section 743(g) in Rules of the High Court of Judicature for Rajasthan, 1952
(g)Procedure in appeals. - On presentation of an appeal, the date of such presentation shall be marked thereon, and it shall be accepted if within time, and placed on a register of appeals to be kept for the purpose. When an appeal appears to the Registrar to be beyond time, it shall be returned to the party or his advocate unless the party or his advocate applies for it to be placed before the Court for orders. An application for executing the delay in presenting the appeal may be made to the Registrar within a fortnight of the date of such return, and such application shall be placed before the Court for orders.
