Section 261(c) in Civil Court Rules of the High Court of Judicature at Patna
(c)If any record included in the list is kept back for any reason the fact should be noted in the remarks column, clearly distinguishing between those kept back though due for despatch and those referred to in notes 1-3 to rule 259, which though entered in the list are not yet due for despatch. The 'kept back' records of both such classes should be entered also in a separate list to accompany the despatch list.
