Section 304 in Civil Court Rules of the High Court of Judicature at Patna
304.
When a record is received back in the Record-Room the following procedure should be followed:-(a)The record shall be carefully examined by the Record-Keeper to see that it is complete and in order. If the Record-Keeper notices that any document is missing or that the record discloses any other defect, he should at once report the matter to the Judge-in-charge who should, if necessary, draw the attention of the District Judge.(b)An entry should be made in column 8 of the Register of records removed, and initialled by the Muharrir making it.(c)The entry in the despatch list should be cancelled.(d)The removal slip should be removed from the bundle, the entry upon it cancelled, and the record restored to its place.(e)If the record is not restored to its original bundle for any reason, a note should be made in the despatch list that it is kept with record No. .............. of .......... of the ......... Court.(f)An acknowledgment in the prescribed form is to be sent.Note. - Above procedure, as far as applicable, is to be followed when documents sent to the Copying Department are received back. The entry referred to in clause (b) is to be made in the appropriate Register [Form (R) 17].
