Section 255(1) in Civil Court Rules of the High Court of Judicature at Patna
(1)A private person, not a party to the suit, producing a document in Court in compliance with a summons, should be required to state in writing the address to which the document is to be returned, if not returned to him personally. If it is desired that the document should be returned to a pleader, a vakalatnama shall be filed alongwith the document.
