Section 186(4) in Criminal Court Rules of the High Court of Judicature at Patna
(4)to remit the fees chargeable on-(a)copies of village settlement records furnished to land holders and cultivators during the currency or at the termination of settlement operations;(b)list of fields extracted from village settlement records for the purpose of being filed with petitions of plant in Settlement Courts;Provided that nothing in this clause shall apply to copies of judicial proceedings, or to copies of village settlement records (other than lists of fields) extracted as aforesaid, which may be filed in any Court or office;* * * * *
