Section 332(e) in Civil Court Rules of the High Court of Judicature at Patna
(e)The transfer of a record from A to A-1 or B-1 Group or from one bundle in A-1 Group of another bundle will be effected as occasion arises, regard being had to the provisions in clause (d) of this rule. When an execution is applied for there will be no difficulty in finding out the proper record from Group A or Group A-1 as the case may be.
