Section 213(13) in Civil Court Rules of the High Court of Judicature at Patna
(13)The Court shall forthwith issue notice of the filing of the award or a signed copy thereof-(i)to the other parties concerned, if any of the parties to the arbitration has filed it, on the requisites being supplied by that party; or(ii)to all the persons concerned who are parties in the arbitration proceeding free of costs when it has been filed by the Arbitrators or Umpire under Section 14(2) of the Act.
