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State of Bihar - Section

Section 377 in Civil Court Rules of the High Court of Judicature at Patna

377.

(a)The following particulars must invariably be recorded on the last sheet of the copy-
Date of application for copy ...
Date fixed for notifying the requisite number of folios ...
Date of delivery of the requisite folios ...
Date on which the copy was ready for delivery ...
Date of making over the copy to the applicant ...
In the case of a copy of a judgement, decree or order the dates, excepting the date of making over the copy to the applicant, shall also be expressed in words.Note. - Each date on which extra folios are to be notified and each date on which they are delivered shall also be recorded.
(b)On the back of the last sheet of the copy shall be recorded the cost paid by the parties applying for copies in the form given below-
    Rs. P.
Application for copy ...  
Searching fee ...  
Extra fee for urgency ...  
Folios ...  
Other items, if any ...  
  Total  
The entries shall be made by the examiner of the copy. A rubber stamp may be used for the form of these particulars.