Section 685(a) in Civil Court Rules of the High Court of Judicature at Patna
(a)Four statements of the balances to be written off shall be prepared in Form no (A)-12 one for each of the four clauses (a), (b), (c) and (d), specified in the Example under rule 684. These statements shall be submitted along with the Clearance Registers. Those of the Subordinate Courts must be compared by the District Judge with his own Registers, and discrepancies, if found, must be reconciled. Those of the District Judge must include, under the District Judge's numbers, the lapsed balances of A-Deposits of the Subordinate Courts.
