Section 413(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)An application for a certificate under Article 132 (1) or 134 (l)(c) of the Constitution in a criminal proceeding may be made orally to the Court before or at the time when any judgment, final order or sentence is passed. The Court shall thereupon record an order granting or refusing to grant such certificate. Where no such oral application is made, a written application for such certificate may be made within [sixty] [Substituted by No. 6/SRo, dated 1-6-1965, published in Rajasthan Gazette Part IV-C, dated 17-6-65.] days from the date of such judgment, final order or sentence and no application made beyond that period shall be entertained:
