Section 552 in Civil Court Rules of the High Court of Judicature at Patna
552.
Each entry of the receipt and of the issue of blank books of peremptory cash receipts [Form no. (A) 21] in the register of forms received, issued and in stock [Form no. (R) 30] shall be checked and initialled by the Judge-in-charge as soon as possible after it has been made.
