Section 417(v) in Civil Court Rules of the High Court of Judicature at Patna
(v)Whenever it is considered necessary to obtain the opinion of a Finger Print Expert, the documents bearing the finger prints shall first be sent to the Criminal Investigation Department for examination, in a sealed cover properly attested, together with the specimen finger prints with which a comparison is desired, the specimen being prepared by an officer accustomed to the work. In private cases a consultation fee of Rs. 30 per case and a fee at the rate of Rs. 5 for each finger print sent for examination to cover the cost of three photographic enlargements of each such finger print shall be realized from the party concerned and paid into the treasury by the Court. A copy of the chalan supporting the deposit [in Court] [Inserted by C.S. No. 21.] shall accompany the request for examination. If subsequently a finger print expert of the Criminal Investigation Department is summoned to give evidence, a fee of Rs. 30 a day in each case shall be realised from the party concerned in addition to the expert's salary and travelling expenses. The fee and salary (calculated at Rs. 420 per month) so realised shall be credited into treasury by the Court and a copy of the chalan [showing the deposit thereof in Court] [Inserted by C.S. No. 21, dated 11.8.1972.] shall be sent to the Criminal Investigation Department with the letter summoning the expert.The travelling expenses should be made over to the expert on arrival in Court. [G.L. 7/45, G.L. 7/62.]
