Section 185(4) in Civil Court Rules of the High Court of Judicature at Patna
(4)The guardian's report on any local enquiry made with the permission of the Court should contain the following particulars-(a)Date and hour of departure for the locality.(b)Mode of journey, viz., whether by rail or steamer or boat or road,(c)Date and hour of reaching the locality.(d)The names of persons who identify the minor.(e)Age of the minor as stated by the minor's people and as estimated by the guardian.(f)The names and residences of persons in whose presence the enquiry is held.(g)Whether the minor has any defence.(h)If there is defence what is the nature of it and what benefit is expected to accrue to the minor out of the defence.(i)Whether the minor or his people are able and prepared to meet the costs of the defence, and if not, what is the probable amount of such costs.(j)If no defence is filed, the reasons thereof together with the statements of the persons on whose report the decision is arrived at.
