Section 309 in Civil Court Rules of the High Court of Judicature at Patna
309.
From time to time reminders should be issued by the Record-Keeper in respect of such records, and if they do not result in the return of the record, he should take the orders of the Judge-in-Charge.Note. - A note of all reminders issued should be made in the Reminder list and in the remarks column of the Register of records removed.
