Section 550 in Civil Court Rules of the High Court of Judicature at Patna
550. [ [Substituted by C.S. No. 11, dated 11.8.1972.]
At every district headquarters a separate clerk shall be deputed to have charge of the combined stock of forms and stationery required for all the Courts thereat. He will be known as the Forms and Stationery Clerk and shall work under the supervision of the Accountant. At every other station where Civil Courts are situate, the Accountant shall hold charge of the combined stock of forms and stationery. Issue of forms is to be made on written requisitions containing the following particulars-(i)Description of forms, (ii) Purpose for which required, (iii) Number required, (iv) Name of person, (v) Remarks.The requisitions shall be put up before the Judge-in-charge of the form who will pass necessary orders and the forms will be issued accordingly. Supplies, if ordered, should be issued by the clerk-in-charge, Forms and Stationery, once a week to the Chief Ministerial Officer of each Court, and to parties daily, at an hour to be fixed by the Judge-in-charge of Forms and Stationery. The requisition slips should be retained for two years ]
