Section 255(6) in Civil Court Rules of the High Court of Judicature at Patna
(6)(a)Before a document such as is referred to in sub-rule (1) is called for at the instance of a party to the suit, such party shall deposit a sum sufficient to meet such expenses as are likely to be incurred, including the cost of returning the document by registered post, the cost of preparing a certified copy under sub-rule (3) and in cases under sub-rule (4) the travelling expenses both ways of the person producing the document.(b)In cases under sub-rule (4) the travelling expenses shall be transmitted to the person producing the document alongwith registered letter therein referred to.
