Section 165 in Rules of the High Court of Judicature for Rajasthan, 1952
165. No notice to be issued or record to be summoned unless requisite process fee or cost is paid and notices supplied.
- Notwithstanding anything contained in the foregoing Rules, no notice shall be issued in a which process fee or cost of issuing notice is leviable, unless the requisite process fee or cost has been paid and notice in duplicate in the prescribed form duly filled in, have been supplied for service, within fifteen days from the date on which the order for the issue of notice is made, or unless such fee or cost has been paid and such notices have been supplied under the next following Rule and the Court has condoned the delay.
