Section 279 in Civil Court Rules of the High Court of Judicature at Patna
279.
If in the course of carrying on the duties enumerated in these rules, the Record-Keeper finds that any stamp shows signs of having been tampered with or discovers any deficiency, irregularity in cancellation, or other circumstance exciting suspicion, he must at once submit a report to the Judge-in-Charge of the Record-Room.Note. - The reports should be submitted separately for each record and should not be delayed until the examination of a complete batch of records is concluded.
