(1)Documents produced by a plaintiff and duly admitted in evidence shall be marked with a number, and documents produced by a defendant shall be marked with a number and the letter 'A', or, where there are more than one set of defendants, by the letter 'A' for the first set of defendants, by the letter 'B' for the second, and so on. Where a document is produced by order of the court and is not produced by any party, the serial number shall be prefaced by the words "Court Exhibit" or an abbreviation of the same.(2)Where a document is produced by a witness at the instance of a party, the number of the witness shall be endorsed thereon, e.g., Ex. (1) F.W. 1, if it is produced by the plaintiffs first witness, and Ex. A-/D.W., if it is produced by the defendant's first witness.(3)The party at whose instance a document is produced by a witness shall deposit the cost of the preparation of a certified copy of that document before it is placed on the record. The office shall then prepare a certified copy and keep it with the original document. If the witness wants to take back his document it shall be returned to him unless there are special reasons for keeping the original on the record :Provided that a certified copy shall not be necessary where the document is written in a language other than Hindi or English, and a translation has been filed as prescribed by Rule 41.(4)Every exhibit-mark shall be initialled and dated by the Judge.
