Section 212(5) in Civil Court Rules of the High Court of Judicature at Patna
(5)Every petition, application, affidavit, decree or order under the Act shall be headed by a cause title in Form No. 1 given in the schedule to these rules with such variation as may be necessary and shall be drawn up, so far as possible in the forms prescribed in the schedule to the Indian Divorce Act, 1869 (IV of 1869).The rule was published in the Bihar Gazette, dated the 23rd November, 1955 (vide notification no. 258-R, dated the 10th, November, 1955).
