- The following instructions shall be observed in connection with the transmission of records to the High Court and with the transmission upon requisition of records from one court to another and from a record-room to a court and vice-versa-(1)Except in the cases provided for in paragraph (5) of this rule, records shall be sent either by registered post parcel or by passenger train. Those sent by post parcel shall be, between July and November, securely packed in wax cloth and sealed along the seams at intervals of not more than 4 inches. Those sent by rail shall be carefully placed either in gunny bag similarly sealed or in well secured wooden box.(2)The postage and the registration fee in the case of parcels sent by post shall be fully prepaid by means of postage stamps. Similarly, in the case of parcels sent by rail, the freight shall be prepaid.(3)No parcel sent by post shall include, papers referring to more than one case. If papers referring to more than one case are enclosed in a parcel, or box sent by rail, a list shall always be placed in the box containing the number of each record or portion thereof and its weight as a separate parcel.(4)All parcels sent by post or by rail shall be weighed before despatch in the presence of the Munsarim or the Reader or record keeper, as the case may be, and the weight shall be noted outside.(5)When the court requiring a record, is in the same station, as the record room, or the transmitting court, the record may be sent by Government messenger, but it shall be secured by seals in such a manner as to prevent the record being opened or papers abstracted in transit without the seal being broken or the fastening severed.(6)An acknowledgment shall be invariably required from the court to which a parcel containing a record has been sent and in the event of none being received within a reasonable time, the matter shall be brought to the notice of the Presiding Officer, and an inquiry made to ascertain the cause.
