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State of Bihar - Section

Section 229 in Civil Court Rules of the High Court of Judicature at Patna

229.

(a)Every record under Classes IV and IV-A shall, except as provided in sub-rules (b) and (d) consist of one file which shall contain all the papers relating to the case. It shall be styled and marked File D where the decree under execution has been passed in a suit belonging to Class III-A and File C in all other cases.
(b)If the proceeding comprised in a Class IV record arose out of an application to execute a decree in a suit included in Class I, and a question is determined as to the construction of the decree, of its effect as regards all or any of the parties thereto, the record shall be divided into two files to be styled and a marked respectively File A and File C.
(c)In cases falling under sub-rule (b), File A shall contain-
  (a) Table of contents.
  (b) The Order-sheet.
  (c) The application for execution.
When a question as to the construction, effect or scope of thedecree is raised and determine (d) The petition raising any question as to the construction oreffect of the decree, and any counter-petition.
(e) The judgement of the Court on such question.
(f) The copy of the judgement of the Appellate Court or Courts (ifany).
(d)Where delivery of possession of immovable property has been made in execution of a decree for recovery of possession or where immovable property has been sold in execution of a decree and the sale has been confirmed, the record shall be divided into two files to be styled and marked respectively File B and C-1, the essential papers, namely, the order sheet, the application for execution, the copy of the sale certificate and the writ of delivery of possession with Nazir's report being placed in File B and other papers in File C-1.