Section 211(6) in Civil Court Rules of the High Court of Judicature at Patna
(6)Party to pay for certified copies and certificate. - The reupon the party concerned shall pay to the Bank or Banks the amount so stated and the fee for the certificate and the Bank or Banks shall upon receipt thereof forthwith prepare and deliver to the party the copies of the relevant entries together with the certificate under Section 6 of the Act.
