Section 212(3) in Civil Court Rules of the High Court of Judicature at Patna
(3)Form of the proceedings. - The following proceedings under the Act shall be initiated by original petitions:-(i)under Section 22 for restitution of conjugal rights;(ii)under-sub-section (1) of Section 23 for judicial separation;(iii)under sub-section (2) of Section 23 for rescinding a decree for judicial separation;(iv)under sub-section (1) of Section 24 for declaring a marriage null and void;(v)under sub-section (2) of Section 24 for declaring the registration of a marriage to be of no effect;(vi)under Section 25 for annulment of a marriage by a decree of nullity;(vii)under Section 27 for divorce;(viii)under Section 28 for divorce by mutual consent; and(ix)under Section 38 to make, revoke, suspend or vary an order or provision regarding the custody, maintenance or education of minor children.
