Section 354 in Civil Court Rules of the High Court of Judicature at Patna
354.
After an application for information has been registered it shall be sent to the Ministerial Officer in immediate charge of the record and it shall be the duty of the latter to note the necessary information and to return the application to the Head Comparing Clerk with the least possible delay. On the applicant's appearance and on his giving up the receipt referred to in rule 347 above, the application shall be made over to him.Rule 380 infra of this chapter shall apply mutatis mutandis to all application for information.III. Copies[G.L. 2/36, G.L. 5/64]
