Section 322 in Criminal Court Rules of the High Court of Judicature at Patna
322.
With regard to unclaimed property it will be seen that Register no. (A) 14 deals only with receipts under this head which have remained in deposit for the prescribed period. A Register showing the property in detail must be kept in Criminal Courts in the form prescribed in the rules for Court Inspectors (vide Police Manual Form no. 19).
