Section 445(3)(g) in Civil Court Rules of the High Court of Judicature at Patna
(g)This Register shall be maintained only in the permanent courts. A supplementary register of suits in Form (R) 1A shall be maintained in additional courts. Complete notes from start to finish including the execution proceedings regarding suits transferred to the additional Court for disposal should be entered in register (R) 1 of the Court where the suits were instituted. [H.C. memo no. 5334-48, dated 6th May, 1965; G.L. 1/23; H.C. memo no. 4249-63, dated 24th April, 1966.]