Section 211 in Civil Court Rules of the High Court of Judicature at Patna
211. Scale of fees.
(1)A Bank ordered under the Banker's Books Evidence Act, XVIII of 1891, to supply certified copies of entries from its books shall be entitled to charge on the following scaleSearching fee - For each year or part of a year in respect of which search is made - Rs. 5.Copies - For each Bank folio or part thereof - Rs. 5.Certificate - For the certificate under Section 6 of the Act - Rs. 5.A Bank folio for this purpose is a page of the Bank's books of not less than 40 and not more than 50 lines.(2)Application how made. - An application for an order under the said Act shall be made ex-parte upon petition and the Court or a Judge may direct that notice of the application shall be served on the Bank or Banks named in the application. The petition shall set out particulars of which it is desired to obtain copies (or, if this is impossible, the year or years in which such entries will appear) and the materiality of such entries.(3)Application made in insufficient time and procedure to be followed in such cases. - All applications shall be made in sufficient time to allow three clear days' notice required to be given by Section 6 (2) of the Bankers' Books Evidence Act, and all applications made in insufficient time shall state the reason thereof.(4)Service of order in Bank. - The party who has obtained such order shall serve it upon the Bank or Banks affected and at the same time pay to the Bank or Banks the searching fee of which the amount shall be stated in the order.(5)Bank to make search and make out demand for fee for copies. - Upon service of the order the Bank or Banks shall forthwith cause search to be made and shall thereafter forthwith inform the party who has obtained the order for the amount to be paid to such Bank or Banks for copies of the entries to be made in terms of the order.(6)Party to pay for certified copies and certificate. - The reupon the party concerned shall pay to the Bank or Banks the amount so stated and the fee for the certificate and the Bank or Banks shall upon receipt thereof forthwith prepare and deliver to the party the copies of the relevant entries together with the certificate under Section 6 of the Act.(7)Saving. - Nothing in the above rules shall be construed as derogating from the power of the Court or the Judge to make such orders as to costs in particular cases as may seem appropriate to it or him under Section 7 of the Act.Rules Under Section 41 of The Special Marriage Act, 1954 (Act XLIII of 1954)
