Section 379 in Civil Court Rules of the High Court of Judicature at Patna
379.
Urgent copies should be furnished on the day of the application and where this is not possible on the day following.Note 1. - No application is complete until the necessary folios have been filed. When these are not filed with the application the periods referred to in this rule and in rule 378 will be reckoned from the date of their being filed.Note 2. - If sufficient folios to cover the full charge for an urgent copy are not filed with the application the estimate of the deficit in respect thereof shall at once be personally communicated to the applicant and the fact will be noted on the application and signed with date by the applicant. Where the applicant cannot be found the procedure laid down in rules 364, 365 and 367 will be followed.
