Section 693(5) in Rules of the High Court of Judicature for Rajasthan, 1952
(5)That the person intending to use such notes shall have, not less than fifteen days before the day appointed for hearing the application referred to in rule 692, given notice of such intention to each person against whom it is intended to use such notes specifying the notes or parts thereof which it is intended to read against him, and furnish him with copies of such notes or parts of such notes, unless the notes be of that person's own deposition.
