Section 203(4) in Bihar Board's Miscellaneous Rules, 1958
(4)Loss of keys. - When the key of any padlock is lost, a seal shall forthwith be placed on the lock, so that it cannot be unlocked without breaking the seal and steps shall be taken to obtain the duplicate key as soon as possible. Such other precautions as considerations of safety may require, e.g., the addition of another padlock should also be taken and if the key is the key of a treasury strong-room or chest the loss should be at once reported to the Commissioner. When the lock has been opened by the duplicate key the lock and key shall be immediately forwarded to the [Government Stationery Stores and Publications, Bihar, Patna-7] [Substituted by C.S. No. 3 dated 20.12.1961.], In a case of great urgency, or where some malpractice is suspected the lock should be broken open.
