Section 71 in Bihar Board's Miscellaneous Rules, 1958
71. Rules for taking evidence and for the service of process.
- He should ascertain that the rules for taking evidence are suspended in each court in the district, and that the rules for the service of processes of revenue Courts (vide Practice and Procedure Manual) in English and in the vernacular are suspended in some conspicuous place in the offices of the Collector, Deputy Collector and Nazir respectively, where they can be read by the general public.
