Section 223(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)The Paper Book shall be arranged in two parts namely:-(a)PART I:- to consist of pleadings, oral evidence, judgment and decree and proceedings of the Court below and the grounds of appeal and cross objection, if any, filed in the High Court.(b)Part II:- to consist of documents and exhibits.
