Section 47 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
47. Objection as to the admissibility of relevancy of the documents.
- All legal objections as to the admissibility of a document should, as far as possible, be promptly disposed of and the Court should carefully note the objection raised and the decision thereon.The court is also bound to consider, suo motu, whether any document sought to be proved is relevant and whether; there is any legal objection to its admissibility. There are certain classes of documents which arc wholly inadmissible in evidence for certain purpose, owing to defects such as want of registration etc., (see e.g., section 49 of the Indian Registration Act. There are others in which the defect can be cured, e.g., by payment of penalty in the case of certain unstamped or insufficiently stamped documents.
