Section 14(4) in Civil Court Rules of the High Court of Judicature at Patna
(4)signed by the scribe or typist, who shall state the capacity in which he writes it.Note 1. - This Rule shall apply as far as possible to vakalatnamas, mukhtar namas, process-fee sheets and similar other papers.Note 2. - A Mukhtar is not permitted to sign pleadings. When a plaint or written statement is presented or tendered by a Mukhtar an endorsement shall be made thereon by the officer of the Court receiving it in the following terms -"Presented by A.B., Mukhtar."The endorsement shall be signed by such officer and the Mukhtar.
