Section 497 in Civil Court Rules of the High Court of Judicature at Patna
497.
The application together with the diploma or the certificate, the receipt and the stamp paper required by rule 496 shall be presented to the Judge of the District in which the applicants intend ordinarily to practise; and shall be forwarded by the Judge to the Registrar of the High Court with such remarks as he may think fit to make thereon. In the case of applications from law graduates of the Nagpur University, the Judge should report after an enquiry by the District Authorities, whether the applicant is or is not a native of and permanent resident in the State of Bihar.
