Section 278 in Civil Court Rules of the High Court of Judicature at Patna
278.
On the arrival of a batch of records in the District Record-Room, the Record-Keeper shall see-(a)that each record is stamped with a rubber stamp bearing the words "District Judge's Record-Room", the name of the district and date;(b that the records correspond in number and description with the entries in the despatch lists;(c)that a second hole is punched with a triangular punch, on each Court-fee label distinct from the first and a note is at the same time made upon the title-page of each record of the date on which the stamps on documents contained in it have been so punched;(d)that the classification and arrangement under Chapters I and II of this Part have been carried out; that the contents of each file correspond with the Table of Contents, that the papers bear the Court-fee stamps shown in such table; that the stamps have been duly cancelled and that the papers requiring Court-fee stamps have been properly stamped;(e)that all records kept back in the Trial Courts after the due date for despatch under rule 261 (c), Chapter III, Part III, are entered in Register (R) 19 so that they may be dealt with under rule 308.Note. - The second or triangular punching of Court-fee stamps prescribed in this rule should be made on the day the records are received in the District Record-Room, and should not await the inspection or examination of records.
