Section 15(iv) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(iv)Where a notice of any caveat has been served on the applicant, he shall forthwith furnish the caveator, at the caveator's expense, with a copy of the application made by him and also with copies of any paper or document which has been, or may be, filed by him in support of the application.
