Section 147 in Civil Court Rules of the High Court of Judicature at Patna
147.
If a commission is to issue to a pleader the commission shall be transmitted together with the fee, to the Court in which the Commissioner is practising as a pleader, and, when such Court is the High Court, to the Registrar. [G.L. 2/54]Note 1. - Commissions should not be addressed to the Judicial Commissioner of Oudh. They should be addressed either to the nearest local Court, if known, or to the Court of the Deputy Commissioner which is, in Oudh, the District Court, or, in Lucknow, to that of the Civil Judge.Note 2. - Fees transmitted to the Registrar shall be remitted by money-order payable to the Accountant of the Registrar's office.
