Section 16 in Criminal Court Rules of the High Court of Judicature at Patna
16.
(1)The Regular Seal of the Court shall be placed in custody of a responsible officer of the Court authorised by the Presiding Officer for the purpose and documents required to be sealed with it should be scaled under his superintendence. Similar precaution shall be taken with respect to the Date Seal.(2)Each Court shall affix a date seal to all documents and papers on their presentation to court in such a way as to show clearly the date on which they were presented. If any Court-fee label appears on them, it shall be affixed a second time in such a way as to deface the court-fee label.
