Section 382 in Civil Court Rules of the High Court of Judicature at Patna
382.
(a)Should the applicant in any case fail to appear to claim either the copy or the unused folios both must of necessity be retained temporarily but on the last day of each month all unclaimed copies ready for delivery before the preceding month together with all unused folios attached thereto shall be destroyed in the presence of the Judge-in-charge of the Copying Department.(b)In any case in which copy cannot be granted, the folios supplied by the applicant for the copy should be returned to him when he is so informed. This should be done also where the application is withdrawn or rejected and the folios have not been used. If such folios are not taken back by the I applicant, they shall be destroyed according to Rule 382 (a). The stamps affixed to the application as searching-fee and expedition-fee shall not be I returned.
