Section 212(10) in Civil Court Rules of the High Court of Judicature at Patna
(10)An application under the proviso to section 29 of the Act for leave to present a petition for divorce before three years have passed from the date of the marriage shall be supported by an affidavit setting forth the circumstances relied on as constituting exceptional hardship to the petitioner or exceptional depravity on the part of the respondent.
