Section 174 in Rules of the High Court of Judicature for Rajasthan, 1952
174. Deposit of cost for summoning record, register or document.
- No requisition for a record, register or document ordered to be summoned at the expense of a party, shall be issued by the office, unless the cost of summoning it and, if the record ordered to he summoned includes registers or account books, an equivalent additional sum in respect of each register or account book, is deposited as cost with the cashier:Provided that if the party at whose expense a record has been ordered to be summoned deposits only the cost of summoning the record and does not specify in his application the registers or the account books to be summoned, only the record without such registers and account books shall be sent for.[Chapter XIII] [Substituted by No. 4/SRO, dated 4-9-1970 ; published in Gazette part IV C, dated 17-12-70, p. 470-479.]Paper book in First Appeal
