Section 263 in Civil Court Rules of the High Court of Judicature at Patna
263.
When preparing the list [in Form No. (R)20] referred to in the preceding rule, a second hole shall be punched with a triangular punch, on each court-fee label distinct from the first in the records mentioned in the said rule, and a note shall at the same time be made upon the title page or the first sheet of each record of the date on which the stamps on documents contained in it have been so punched.Note. - Before signing the order of destruction of such records, the presiding Officer shall satisfy himself that court fee labels have been repunched with a triangular punch.
