Section 223(8) in Rules of the High Court of Judicature for Rajasthan, 1952
(8)In case the Superintendent is of the opinion that some pages should be retyped because of numerous corrections, he shall intimate the party which will remove the defects within the time specified by him failing which the appeal will be liable to rejection. The Superintendent shall bring the default to the notice of the Registrar who shall list the case for orders before the Bench concerned].
