Section 694(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)If a person examined before a Registrar or other officer of the Court, who has no power to commit for contempt of Court refuses to answer to the satisfaction of the Registrar or officer any question which he may allow to be put, the Registrar or such officer shall report such refusal to the Judge and upon such report being made the person in default shall be in the same position, and be dealt with in the same manner, as if he had made default, in answering before the Judge.
