Section 828 in Rules of the High Court of Judicature for Rajasthan, 1952
828. Manner of repayment.
- The repayment of sums entered under head (2) of rule 819 may be made by the Cashier in cash, or when the amount does not exceed Rs. 100/-by postal money order under the orders of the Deputy Registrar after deducting money order commission therefrom.
