Section 255 in The Rajasthan Revenue Courts Manual, 1956
255. Sending of a copy by post.
- If the applicant desires the copy to be sent by post, he shall also send-(1)a duly stamped and addressed post-card to enable him to be informed of the extra charges to be paid, if any, on his application for the copy, and(2)a duly stamped and addressed envelope for sending the copies.Note-If the extra charges are not paid within 15 days from the date of issue of notice, the application for copy shall be rejected and the addressed envelope shall be used for informing the applicant of the order of rejection of his application.
