Section 101 in Civil Court Rules of the High Court of Judicature at Patna
101.
Every Presiding Judge shall in the examination of witnesses record in his own handwriting in each deposition the name of the person examined, the name of his or her father and, if a married woman, the name of her husband, [the nationality religion] [Substituted by C.S. no. 7.] profession and age of the witness and the village, thana and district in which the witness resides [and if the witness belongs to Scheduled Caste or Scheduled Tribe, a statement to that effect.] [Inserted by C.S. no. 7.] The entry of age shall be the Presiding Judge's own estimate and in his own handwriting. [G.L. 13/19]
