Section 349 in Civil Court Rules of the High Court of Judicature at Patna
349.
Applications in respect of which the information or copy asked for cannot for any reason be given, shall be rejected. Such applications and receipts are to be destroyed at the end of the next quarter.If the application is merely defective in that search is necessary in order to trace the record, a searching fee shall be demanded and affixed to the application for copy and the information shall be supplied on the application form without any separate application, in accordance with rule 408(2). The application shall thereupon be complied with in accordance with the rules.This concession is to be liberally interpreted in favour of the applicant for copy.Note. - When an application for copy is rejected on the ground that the original has been destroyed, the fact should be noted on the back of the application and the endorsement should be signed by the Judge-in-Charge.II. Information
