Section 254 in Criminal Court Rules of the High Court of Judicature at Patna
254.
A registered clerk shall, for the purpose of performing the ministerial part of the work of his employer's office, have access to any court in which the latter is authorised to practise and to such of its ministerial officers as may in that behalf be designated by the Presiding Officer of such court.Note 1 - This does not authorise a registered clerk to go inside the office of any court (vide Government of Bengal's Circular no. 1259-J., dated the 13th February, 1901, which was published in the Calcutta Gazette, dated the 17th April, 1901, Part IVA, page 3, which should be followed).Note 2 - No person employed by a Pleader or mukhtar other than a registered clerk shall be allowed access to any of the courts of the district or to have any dealing with the ministerial officers attached thereto.
