Section 374 in Civil Court Rules of the High Court of Judicature at Patna
374.
The officer entrusted with the duty of examining a copy shall be held responsible for its being a correct copy. In the event of any copy being found to be unfit for issue by reason that it [G.L. 1/17, G.L. 2/22.] -(i)has not been clearly, legibly or neatly written or typed and with proper ink;(ii)is not in the prescribed form;(iii)is so incorrect that revision has rendered it unfit for issue;(iv)does not conform to the rules and orders of the High Court;(v)is otherwise incomplete, defective or open to objection;the examining or certifying officer shall report the matter to the Judge-in-charge of the Copying Department, who will cancel the copy and require the copyist or typist to make a fresh copy at his own cost.
