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State of Rajasthan - Section

Section 295 in The General Rules (Civil), 1986

295. Check over postage.

- District and Sessions Judges and the Presiding Officers of subordinate courts shall be responsible for checking expenditure on service telegrams service postage labels, including postage on judicial processes and cash postage.They shall see :-
(a)that the Central and other Nazirs are thoroughly acquainted with the postal mles and rates and take advantage of the most economical method of despatch;
(b)that all letters and papers intended for one office are despatched in one cover.
Note:-Papers do not include records; and
(c)that one of the clerks of their courts is appointed to sort and despatch the letters and papers of each department of their courts in different covers to the Nazir.