Section 214(3) in Civil Court Rules of the High Court of Judicature at Patna
(3)Form of the proceeding. - The following proceedings under the Act shall be initiated by original petition:-(i)Under section 9 for restitution of conjugal rights;(ii)Under sub-section (1) of Section 10 for judicial separation;(iii)Under sub-section (2) of Section 10 for rescinding a decree fa judicial separation;(iv)Under section 11 for declaring a marriage null and void;(v)Under section 12 for annulment of a marriage by a decree of nullity;(vi)Under section 13 for divorce;(vii)Under section 26 to make, revoke, suspend or vary an order or provision regarding the custody, maintenance or education of minor children.
