Section 213(7) in Civil Court Rules of the High Court of Judicature at Patna
(7)(i)In a reference under Section 13(b) of the Act the question of law and the facts out of which they arise shall be distinctly stated in Form No. (J) 44. A copy of the arbitration agreement, if any, shall be annexed to such reference. The Arbitrators or Umpire making the reference shall give notice of the action taken by them to the parties concerned.(ii)When the Court has pronounced its opinion under Section 14(3), it shall be the duty of the Arbitrators or Umpire making the reference to have a certified copy of such opinion added to and made a part of the award.
