Section 213(2) in Civil Court Rules of the High Court of Judicature at Patna
(2)Title of application. - (a) Save as hereinafter provided, all applications, affidavits and proceedings, under the Act, shall be instituted in the matter of the Act, and in the matter of the Arbitration.(b)Applications under Chapter IV of the Act shall be instituted in the suit or matter in which order of reference is made.(c)Applications under Section 34 of the Act shall be instituted in the suit which the applicant seeks to have stayed.(d)Applications under Section 7 (2) of the Act shall be instituted in the matter of the insolvency in which the reference to arbitration is sought or claimed.(e)Applications under Sections 14(2) and 20(1) of the Act shall, if the Court is satisfied that the petition is in order, be numbered and registered as regular suits. Other applications under the Act shall be numbered and registered as Miscellaneous Judicial cases.
