(1)When at the instance of a party, a court requisitions a portion of a record it shall require the party to file a certified copy of the portion required, and such copy shall be attached to the requisition. The copy or copies will be placed on the record and then the original document or documents shall be sent. When the portion of the record is received back in the court or record-room the applicant shall be entitled to have the copy returned to him on application for the same.(2)Where the record is deposited in the same building, it may often be more convenient to send the whole record and not merely the portion requisitioned. In such cases the whole record and not merely the portion asked for may be sent in answer to the requisition.
