Section 227 in Civil Court Rules of the High Court of Judicature at Patna
227.
Every record under Class II shall consist of two files to be styled and marked File B and File C-1.(a)File B shall contain the papers specified and included in Files A and C. Class I.Note. - Security bonds filed in cases mentioned in clauses (c) and d) and applications referred to in the note under clause (e) of Rule 217 as also other papers the preservation of which has been directed by the Judge, will form part of File B.(b)File C-1 shall contain all other papers.Note. - The paper of the proceedings of an inquiry made at the instance of the Collector under clause 5 of Section 19H of the Court Fees Act, VII of 1870, should be kept in this file.
