Section 258 in Criminal Court Rules of the High Court of Judicature at Patna
258.
The procedure in rule 257 shall apply to renewal of registrations. No card which has been lost can be renewed without payment of a fee of Re.1 to be credited to Government. The same fee shall also be levied where a Pleader or mukhtar applies for the recognition of a clerk in place of another unless he gives up the card of such other clerk.
