Section 355 in Bihar Board's Miscellaneous Rules, 1958
355. Registers.
- As soon as an order to impose a fine is passed by any competent revenue authority, the necessary entries in the appropriate case register and also in Register No. 37 (vide Register and Return Manual) should at once be made, and a certificate that the entries have been made should be given by the muharrir in charge of the register and filed with the record in the case. The record keeper should never receive into his department any record in which a fine has been imposed, unless the papers contain this certificate.
