Section 42 in The Rajasthan Revenue Courts Manual, 1956
42. Advocates Certificate as to sufficiency of Court fee.
- Where an application for stay of execution of or proceedings under, a decree is presented through an advocate, attorney, vakil, pleader or Revenue Agent, be fore the admission of the appeal in which the application is made, it shall also bear a certificate of such Advocate stating that to the best of his knowledge and belief the full court fee payable on the memorandum of appeal has been paid.
