Section 694 in Rules of the High Court of Judicature for Rajasthan, 1952
694. Committee of contimacious witnesses.
(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.(2)The report shall be in writing and shall set forth the question put and the answer, if any, given by the person examined (Form prescribed).(3)The Registrar or such officer shall, before the conclusion of the examination at which the default in answering is made, name the date and time when the default will be reported to the Judge. If the Judge is sitting at the time when the default in answering is made, such default may be reported to him atonce. Upon receiving the report the Judge may take such action thereon as he may think fit.
