Section 365 in Civil Court Rules of the High Court of Judicature at Patna
365.
The requisite folios shall be filed before the Head Comparing Clerk and defects removed within three days [(excluding holidays and Sundays)] [Inserted by C.S. No. 17, dated 11 8.1972.] of the giving of the notice prescribed in rule 364 (excluding the date of notification) [failing either of which the application may be rejected] [Inserted by C.S. No. 5, dated 11.8.1972.]. The applicant should file alongwith the folios list showing the number and date of application, He name of the applicant and the number of folios filed. Court-fee stamps for either copying fees or for value of forms or tracing cloth should be affixed to sheets of plain paper, on which the value of each Court-fee stamp together with the number and date of the application and the name of the applicant should be noted. Before they are made over to the copyists these lists and papers are to be stitched to the respective original applications and should be compared with, the reports of the comparing clerk in the space provided for the purpose in the form of application and should be initialled by the Head Comparing Clerk as a token that the correct number of folios, plain paper and court-fees of required value has been filed. If this is not done the application may be rejected. If the application has been rejected a note to that effect shall be made against the entry of the application in the register no. (R) 15. The comparing clerk while going round the offices to make estimates shall take with him the rejected applications and show them to the proper officers who shall sign the applications on the reverse and after restoring the documents to the proper places make the appropriate entries in columns 7, 8 and 9 of Register No. (R)17.
