Section 537 in Civil Court Rules of the High Court of Judicature at Patna
537.
The procedure in Rule 536 shall apply to annual re-registration. As soon as a card (new or renewed) is ready for delivery a notice thereof shall be posted in the Court-house with an intimation that it will be liable for cancellation if not taken delivery of within 15 days from the date of the notice. No card which has been lost or cancelled can be renewed without payment of a fee of Rs. 1 to be credited to Government. The same fee shall also be levied where a Pleader or Mukhtar applies for registration of a clerk in place of another unless he gives up the card of such other clerk.Note. - A list containing the name of the clerks who have not renewed their cards should be posted in the Court house with an intimation that they are liable to penalties if found working without having renewed their cards.
