Section 200(7) in The Rajasthan Law And Judicial Department Manual, 1952
(7)When a writ case in the High Court is entrusted to the Advocate-General, the Government Advocate shall assist him.Note. - When in any such case, costs are awarded to the Government, the Government Advocate shall obtain a certified copy of the memo of costs without delay and send the same to the officer-in-charge who shall take steps to recover the amount through the court in consultation with Government Advocate if the petitioner fails to make payment on demand by the officer-in-charge.B. - Writ Cases in the Supreme Court.
