Section 43 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
43. Exhibition of documents.
- Every document admitted in evidence must be endorsed and signed or initialled by the Court in the manner required by Order XIII, rule 4 and marked with an "exhibit number". Document produced by the plaintiff may be conveniently marked as' exhibit P-1, Exhibit P-2 etc., while those produced by the defendant as Exhibit D-1, D-2, D-3 etc. To ensure strict compliance with the provisions, of Order XIII, rule 4, the importance of which has been emphasised by their lordship of the Privy Counsel on more than one occasion, e.g., Indian Law Reports 38, Allahabad 627 page 633) each Revenue Court should be supplied with a rubber stamp in the following form:-Suit No ..................................of 198Title.................................PlaintiffV/S DefendantProduced by...............................on the ..................day of ..............198..........Nature of documentStamp duty for Rs.As P. Is (is not/correct)Admitted as Exhibit No.CollectorThe entries in the above form should be filled in at the time when the document is admitted in evidence under the signature of the Revenue Officer. Details as to the nature of document and the stamp duty paid upon it are required to be entered in order that Courts may not neglect the duties imposed on them by section 33 of the Indian Stamp Act of 1899. Revenue Officers should see that all Courts subordinate to them are supplied with these stamps.
