Section 526 in Civil Court Rules of the High Court of Judicature at Patna
526.
Vakils, Pleaders and Mukhtars cannot without a special power in their Vakalatnamas or Mukhtarnamas or unless distinctly authorised by a separate instrument, receive sums in deposit in Court. If the record containing the Vakalatnama, Mukhtarnama or separate instrument has been sent to the District Record Room, and such authority cannot be proved without reference thereto, the Vakil or Pleader or Mukhtar concerned should be required to endorse on the application for payment order or on the petition for the satisfaction of the decree, as the case may be, a certificate to the effect that he has the requisite authority to file the same.
