Section 412 in Civil Court Rules of the High Court of Judicature at Patna
412.
Finger prints are only sent for examination to the Finger Print Bureau at the instance of a private party on receipt of me consultation fee and the fee tor three photographic enlargements of each of the finger prints to be examined as prescribed under rule 417(c)(v) post. If more than three photographic enlargements of any finger print are required, an additional charge of Re. 1 for each such additional enlargement shall be realised from the party concerned in the manner laid down in note 4 to rule 607(h).Note. - For procedure as to deposit and credit, see rule 607(h), note 4.IV. Postage
