Section 211(1) in Civil Court Rules of the High Court of Judicature at Patna
(1)A Bank ordered under the Banker's Books Evidence Act, XVIII of 1891, to supply certified copies of entries from its books shall be entitled to charge on the following scaleSearching fee - For each year or part of a year in respect of which search is made - Rs. 5.Copies - For each Bank folio or part thereof - Rs. 5.Certificate - For the certificate under Section 6 of the Act - Rs. 5.A Bank folio for this purpose is a page of the Bank's books of not less than 40 and not more than 50 lines.
