Section 4 in Rajasthan Vexatious Litigation (Prevention) Act, 2015
4. Publication and Communication of Order.
(1)A copy of every order made under sub-Section (1) of Section 3 shall be published in the Official Gazette and may also be published in such other manner as the High Court may direct.(2)Every order referred in sub-Section (1) shall also be communicated to all the courts subordinate to the High Court in such other manner as the High Court may direct.
