Section 598 in Rules of the High Court of Judicature for Rajasthan, 1952
598. Extension of time for making statement.
(1)Where any person require to submit a statement under [section 177-A] [Companies Act, 1913 repealed by Act No. 1 of 1956, section 177-A of the old Act is analogous to section 454 of the new Act.] of the Act requires an extension of time, he shall apply in the first instance to the Official Liquidator who may, if he thinks fit, give a written certificate extending the time and this certificate shall be filed with the proceedings in the winding- up.(2)Where the Official Liquidator refuses to grant an extension of time for submitting the statement of affairs, the person required to submit the statement may on notice to the Official Liquidator apply the Judge.
